Section 3(1) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
(1)The medical list referred to in section 23 (including the addenda and the corrigenda thereto duly made, if any) 2 and in force on the date *notified under the [proviso to subsection (1) of section including the addenda and the corrigenda thereto duly made, if any)] [Substituted by G.N. of 21.3.1985.] and in force on such date* as the State Government may, by general or special order notify in this behalf, shall be the electoral roll for the purpose of an election to the [Council] [Substituted by G.N. of 21.3.1985.].
