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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(1) in The M.P. Paramedical Council (Election of Members) Regulations, 2001

(1)If, in the case of an election under clause (xi) of sub-section (1) of Section 4 of the Act, the number of duly nominated candidates who stand for election does not exceed five i.e., the number to be elected under the said sub-clause the Returning Officer shall forthwith declare such candidates to be elected.