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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(20) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(20)The council may, of its own motion, or on objection made, declare any election that has been to be void on account of corrupt practice or any other sufficient cause and may call on the electorate to make a fresh election. The decision of the council therefor shall be final.