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

State of Maharashtra - Subsection

Section 8(1) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961

(1)As soon as possible after the names and addresses of contesting candidates are published in the Maharashtra Government Gazette under sub-rule (8) of rule 6 but not later than thirty days before the date fixed for the receipt of voting papers from the electors under clause (d) of sub-rule (2) of rule 4, the Returning officer shall send to every elector by post under certificate of posting -
(a)a voting paper in Form 'C';
(b)a smaller cover in Form 'D';
(c)a larger cover addressed to himself in Form 'E'.