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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(1) in The M.P. State Dental Council Rules, 1969

(1)The Returning Officer shall attend for the purposes of scrutiny and counting of the votes, on the date and the time and place appointed by him in this behalf; provided the date so appointed shall not be later than three days from the date fixed for the poll.