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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

(1)An election under clause (c) of sub-section (1) of Section 4 shall be conducted by the Board in accordance with such rules as may be made by the State Government in this behalf.