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[Cites 0, Cited by 0] [Section 6(9)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(9)(iii) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(iii)If a candidate by whom or on whose behalf the deposit referred to in clause (i) has been made is not elected and the number of votes polled in his favour does not exceed one-eighth of the total number of votes polled, the deposit shall be forfeited to the council.