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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961

(3)The Returning Officer shall, as far as possible, fix the election programme in such a manner as to complete the whole election before the expiry of the term of the members:Provided that no election shall be void merely on account of its not being completed before the expiry of the term of the members.