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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Maharashtra - Subsection

Section 3A(5) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967

(5)The Registrar shall forward to the Returning Officer five copies each of the list of voters as soon as after the notification, calling upon principals or heads or teachers referred to in sub-clauses (i) and (ii) of clause (d) of sub-section (1) of section 3A, has been issued under these rules.]Part - III Elections to the [Council] [Substituted by G.N. of 21.3.1985.]