Section 3(18)(b) in The M.P. State Veterinary Council Rules, 1993

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State of Madhya Pradesh - Subsection

Section 3(18)(b) in The M.P. State Veterinary Council Rules, 1993

(b)If any candidate thus declared elected refuses to accept the election, then in the place of that candidate one of the remaining candidates to whom the next largest number of votes have been cast shall be deemed to have been elected, and the same procedure shall be adopted by as after as a vacancy is caused in this way.

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State of Madhya Pradesh - Subsection

Section 3(18)(b) in The M.P. State Veterinary Council Rules, 1993