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State of Jharkhand - Section
Section 23 in Bihar Development of Ayurvedic and Unani Systems of Medicine Act, 1951
23.
The decision of the State Government on any question that may arise as to the intention, construction or application of these rules shall be final.Form IElectoral RollList of persons qualified to vote under Section 3, sub-section (1) clauses (e), (f), (g), (h), (i), (j) or (k) of the Development of Ayurvedic and Unani Systems of Medicine Act, 1951| Serial no. | Registration no. in case of persons qualified to vote undersub-sections (i), (j). (k) | Name | Father's name | Address |