Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Madhya Pradesh - Subsection Section 21(4) in M.P. Paramedical Council (Election of Members) Regulations, 2001 (4)The Returning Officer may appoint such number of gazetted officer as he may deem necessary for the purpose of scrutiny and counting of voting papers.
