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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(4) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961

(4)At least fifteen days before the date fixed under clause (a) of sub-rule (2) for the receipt of nomination papers, the Returning Officer shall publish in the Official Gazette and in at least four newspapers selected by the Returning Officer, a notice in Form "A" notifying the dates fixed under sub-rule (2) and calling upon the electors to elect new members and to make nomination therefor.