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

State of Maharashtra - Subsection

Section 5(2) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961

(2)Candidates qualified for being elected shall proposed or seconded by persons qualified as electors. No elector shall propose or second the nomination of more candidates than are required to fill up the vacancies.