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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(3)(a) in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964

(a)that the proposer or the seconder is not qualified to subscribe a nomination paper; or