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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(2)(c) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967

(c)that the nomination paper has been proposed or seconded by an elector who has subscribed either as proposer or seconder, more nomination papers than there are seats to be filled in;