Section 3(14)(b) in The M.P. State Veterinary Council Rules, 1993

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State of Madhya Pradesh - Subsection

Section 3(14)(b) in The M.P. State Veterinary Council Rules, 1993

(b)If the number of such candidates exceeds the number of members to be so elected, the Returning Officer shall, not later than 30 days before the date appointed for the poll send by airmail to every elector residing or practising abroad and by post to every other elector within the State or outside it but within the country, a letter of intimation in Form VI together with a numbered declaration paper in Form V, a voting paper in Form IV, containing the names of the candidates in alphabetical order and bearing the Returning Officer's initials or facsimile signature, a voting paper cover addressed to the Returning Officer and an outer cover also addressed to the said officer :

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State of Madhya Pradesh - Subsection

Section 3(14)(b) in The M.P. State Veterinary Council Rules, 1993