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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3)(c) in Maharashtra Homoeopathic Practitioners' Act, 1960

(c)If in the election of the President or Vice-President, there is an equality of votes, the result of the election shall be decided by lot to be drawn in the presence of the Presiding Officer, in such manner as he may determine.