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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1) in The Maharashtra Medical Council Rules, 1967

(1)When there are more [contesting candidates] [Substituted by G.N. 2.8.1975.] than vacancies, the voting shall be by secret ballot in person and no votes shall be received by proxy or by post.