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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(6) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002

(6)A person who holds or who has held, office as the President or Vice-President, as the case may be, shall subject to the other provisions of this Act, be eligible for re-election to that office.