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

State of Maharashtra - Subsection

Section 8(1) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967

(1)Every practitioner whose name is entered in the electoral roll shall, unless disqualified 'under the Act, be qualified to be elected as a member by the electors in the electoral roll in which his name appears.