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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(6) in The Maharashtra Medical Council Act, 1965

(6)If at any election, the electors fail to elect the requisite number of members, or the President or the Vice-President, the State Government shall nominate such registered practitioner or practitioners as it deems fit, to fill up the vacancy or vacancies; and the practitioners so nominated shall be deemed to have been duly elected under this section.