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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(2)(a) in The M.P. Homoeopathy Council (General) Rules, 1976

(a)that the candidate is not eligible for election as President or Vice-President, as the case may be under the Adhiniyam; or