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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(1)(c) in The Maharashtra Medical Council Rules, 1967

(c)that the signature of the candidate or his proposer or his seconder is not genuine or has been obtained [by fraud] [Substituted by G.N. 2.8.1975.];