Section 4(4) in Maharashtra Homoeopathic Practitioners' Act, 1960
(4)The election of the President and Vice-President on any occasion other than the one referred to in sub-section (3) shall be held before the expiry of their term or soon after the occurrence of a casual vacancy in the office of the President or Vice-President and in such manner as may be prescribed by rules.] [Sub-sections (3) and (4) were added by Maharashtra 16 of 1988, Section 6(c).]
