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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(2)(b) in Travancore-Cochin Medical Practitioners Act, 1953

(b)with reference to the elections of President and Vice-president or members including election petitions deposits to be made by candiDates standing for election as members and the conditions under which such deposits may be forfeited: