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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(2)(b) in Nurses and Midwives Act, 1953

(b)With reference to all mattes relating to the elections of Vice-President and members of the Council including election petitions and deposits to be made by candidates standing for election as members and the conditions under which such deposits may be forfeited: