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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(1) in The M.P. Homoeopathy Council (General) Rules, 1976

(1)When there is only one candidate duly nominated for the office of President or the Vice-President shall declare such candidate to be duly elected to the office of the President or the Vice-President as the case may be.