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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(2)(c) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961

(c)that the nomination paper has been proposed or seconded by an elector who has subscribed either as proposer or seconder more nomination papers than there are seats to be filed in and such nomination paper cannot be considered as valid under sub-rule (3) of rule 5;