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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(6) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967

(6)If a candidate is not elected and if the number of valid votes recorded in his favour is less than one-eighth of the total number of votes recorded divided by the total number of members to be elected, the deposit shall be forfeited to the [Council] [Substituted by G.N. of 21.3.1985.].