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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(7) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961

(7)If a candidate is not elected and if the number of valid votes recorded in his favour is less than 118th of the total number of votes recorded divided by the total number of members to be elected, the deposit shall be forfeited to the Board.