Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] Union of India - Subsection Section 18(6) in Indian Medicine Central Council (Election) Rules, 1975 (6)If any objection is made to any voting paper on the ground that it does not comply with the specified representatives at the time of scrutiny and counting of votes.
