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 23] [Entire Act] Union of India - Subsection Section 23(d) in Indian Medicine Central Council (Election) Rules, 1975 (d)If the name of only one candidate is duly proposed and seconded, the Registrar of the University shall forthwith declare, such candidate as duly elected;
