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State of Madhya Pradesh - Section

Section 40 in The M.P. Homoeopathy Council (General) Rules, 1976

40.

If, after counting of votes is completed, an equality of votes is found to exist between any candidates and the addition of one vote will entitle one of those candidates to be declared elected, the President shall, forthwith decide by lot in such manner as may be determined by him and proceed as if the candidate on whom the lot falls had received an additional vote.