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

State of Madhya Pradesh - Subsection

Section 3(3) in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973

(3)At any time before 12 noon on the day so fixed any member may nominate another member for election by delivering to the Returning Officer a nomination paper signed by himself as proposer and by a third member as seconder and stating the name of the member nominated; and that the proposer has ascertained that such member is willing to serve as President if elected.