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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(8) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967

(8)When an equality of votes is found to exist between any two or more candidates and the addition of a vote will entitle any one or more of the candidates to be declared elected, the determination of the candidate or candidates to whom such additional vote shall be deemed to have been given, shall be made by a lot to be drawn by the Returning Officer in such manner, as he shall determine.