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State of Madhya Pradesh - Section

Section 6 in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973

6. Hearing of objections.

- On or after the said date the Returning Officer shall consider the objections so received and revise the electoral rolls on the basis of the register of Vaidyas, Hakims and Prakritik Chikitsak maintained under the Act and shall publish in the "Madhya Pradesh Gazette" the final electoral rolls on or before the date fixed by the President for this purpose. These electoral rolls shall then be deemed to be final and conclusive.