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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(7) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967

(7)in the event of the election being contested -
(a)the voting papers will be sent to the electors by post by the ..................... (date)
(b)the voting papers duly completed may be sent by the electors so as to reach the undersigned at or before ..................... (hours)
(c)the votes will be taken up for scrutiny and counting at ..................... (hour) on the ..................... (date) at ..................... (place)
Date: ............................Address : .....................Returning OfficerForm 'B'See Rule 8(3)Form of Nomination PaperElection to the Maharashtra Council of Indian Medicine, Bombay(To be filled in by the Proposer)Election to the Maharashtra Council of Indian Medicine (of .................) as candidate for the forthcoming election to the Maharashtra Council of Indian Medicine, Bombay.