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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1) in The Maharashtra Medical Council Rules, 1967

(1)For the purpose of election under clause (d) of sub-section (3) of section 3, the Registrar shall prepare the electoral roll of registered practitioners from the register of medical practitioners. The electoral roll shall include the names of all practitioners on such date prior to the date of notice published under rule (8) as may be fixed by the Council for each election.