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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(7) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961

(7)in the event of the election being contested -
(a)the voting papers may be sent by the electors so as to reach the undersigned at or before ............. (hours) on the .............. (date);
(b)the votes will be taken up for scrutiny and counting at .............. (hours) on the ........... (date) at ................ (place).
Date : .................Returning Officer.Address : ................Form "B"[Rule 5(4) and rule 15 read with rule 5(4)]Form of Nomination PaperElection to the [...............................] [Here insert 'Board' or 'Court of Examiners' as may be necessary.] of Homoeopathic and Biochemic
Systems of Medicine, Bombay(To be filled in by the Proposer)
I the undersigned, being a registered practitioner, hereby ....................... as a candidate for the forthcoming election to the [.........................] [Here insert 'Board' or 'Court of Examiners' as may be necessary.] of Homoeopathic and Biochemic Systems of Medicine.