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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(6) in The Maharashtra Nurses Act, 1966

(6)If, at any election, the electors fail to elect the requisite number of members or to elect the President or Vice-President, the State Government shall nominate such person or persons who are qualified to be elected, as it deems fit, to fill the vacancy or vacancies, and the person or persons so nominated shall be deemed to have been duly elected under this section.