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State of Madhya Pradesh - Section

Section 37 in The M.P. Homoeopathy Council (General) Rules, 1976

37.

(1)When there is only one candidate duly nominated for the office of President or the Vice-President shall declare such candidate to be duly elected to the office of the President or the Vice-President as the case may be.
(2)When the number of duly nominated candidate is more than one, for the office for which election is being held, the election shall be held by ballot.