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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2) in The M.P. Paramedical Council (Election of Members) Regulations, 2001

(2)When an equality of votes found to exist between the candidates and the addition of a vote will entitle any of the candidates to be declared elected the determination of such candidate, to whom one such additional vote shall be deemed to have been given, shall be made, by lot to be drawn by the Returning Officer in such manner as he may determine.