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[Cites 0, Cited by 0] [Section 6(9)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(9)(v) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(v)The deposit made in respect of a candidate, whether he is elected or not, shall, if it is not forfeited under clause (iii), be returned to the candidate or to the person who has made the deposit on his behalf, as the case may be, and as soon as may be, after the publication of the result of the election in the Tamil Nadu Government Gazette.