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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(3) in The Orissa Dental Council Rules, 1969

(3)candidate qualified for election may be proposed and seconded by persons qualified as electors. The nomination paper shall be filed in Form 'B'. No elector shall propose or second the nomination of more persons than one required to fill up the vacancy or vacancies ; provided that if more nominations than one required to fill up the vacancy or vacancies, be subscribed by the same elector, all nominations subscribed by him shall be held to be invalid;