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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(1) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967

(1)As soon as possible after the names and addresses of contesting candidates are published in the Official Gazette, under sub-rule (8) of rule 9, and in any case by the last date fixed for the sending of voting papers to the electors under clause (d) of sub-rule (1) of rule 7, the Returning Officer shall send to every elector by post under certificate of posting:-
(a)a voting paper in Form 'C'.
(b)a smaller cover in Form 'D'.
(c)a larger cover addressed to himself in Form 'E'.