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] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(2) in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964

(2)On or before the date appointed under clause (A) of rule 4, each candidate shall either in person or by his proposer or seconder between the hours of 11 O'clock in the forenoon and 3 O'Clock in the after noon deliver to the Returning Officer or any other officer authorised by him in this behalf (hereinafter referred to as the authorised Officer) at the place specified in the notice a nomination paper signed by the candidate.