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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(3) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961

(3)After the receipt by him of the result of the election from the Returning Officer, the President shall forward such result to the State Government for publication in the Maharashtra Government Gazette.