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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(ii) in The Rajasthan Homoeopathic Medicine Rules, 1971

(ii)For the purpose of conducting the elections of the Board, including the elections of the Vice-Chairman, the Registrar shall be the Returning Officer, but State Government may appoint any other person to act as Returning Officer for any specific purpose in relation to such elections.