Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 36 in The M.P. Homoeopathy Council (General) Rules, 1976

36.

The President shall thereafter read out to the meeting,-
(a)the names of candidates whose nomination papers have been declared invalid and the reasons therefor;
(b)the names of candidates who have withdrawn; and
(c)the names of candidates duly nominated.