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State of Madhya Pradesh - Section

Section 32 in The M.P. Homoeopathy Council (General) Rules, 1976

32.

(1)The President of the meeting shall invite the nomination paper in Form I Annexure for the election of President or Vice-President which shall be delivered to the President by the candidate in person or by his proposer or seconder within the time specified by the President.
(2)No member shall propose or second the nomination of more than one person for the same office.