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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(4) in The Rajasthan Medical Rules, 1957

(4)The Returning Officer shall immediately report the results of the elections to the President. Should the election fail to secure members required by Section 4 in any case, the defect in respect of each electorate should at the same time be reported for the information of the President along with any defect in the number of candidates that offered for election and the want of candidates willing to accept office in circumstances contemplated in clause (b) of sub-rule (3).