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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2)(g) in Homoeopathy Central Council (Election) Rules, 1975

(g)[ that the signature of the proposer or the seconder is in violation to the provisions of the sub-rule (1A) of rule 9.] [Substituted by S.O. 725, dated 3.11.1977.]