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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Maharashtra - Subsection

Section 3A(2) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967

(2)The Registrar may call upon the principals or the heads of such Colleges or institutions to furnish such information as may be required for the purpose of preparing the list of voters, under sub-rule (1).