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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(2) in Rules of the Assam Dental Council

(2)If any objection is made to any voting paper on the ground that it is invalid under these Rules or to the rejection by the Returning Officer of a voting paper, such objection shall be decided by the President, whose decision shall, subject to the provisions of Rules 20 and 21 be final.