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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(6) in Travancore-Cochin Medical Practitioners Act, 1953

(6)An outgoing President or Vice-president is eligible for re-election if otherwise qualified.Explanation. - A new President or Vice-president shall be deemed to have assumed office on his being declared elected as such.