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State of Karnataka - Section

Section 4 in The Karnataka Homeopathic Practitioners Act, 1961.

4. Appointment of members in default of election

If at any election, the electors fail to elect the requisite number of members, the State Government shall nominate such registered practitioners as it deems fit, to fill the vacancies and the practitioners so nominated shall for the purpose of section 3 be deemed to have been duly elected under the said section.