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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(3) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967

(3)The nomination paper shall be in Form 'B'. The candidate shall sign the nomination paper declaring that he is willing to serve on the [Council] [Substituted by G.N. of 21.3.1985.], if elected. In the absence of such declaration, the nomination paper shall be treated as valid.