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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(3) in Rules under the Pharmacy Act, 1948

(3)A proposer or a seconder may propose or second more than one candidate, provided that the number of candidates proposed does not exceed the number of seats for which the election is held and that a separate nomination paper is used for each candidate proposed.