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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(1) in The Orissa Ayurvedic Medicine Rules, 1960

(1)Each candidate to be elected under Section 3 and Section 4 shall be proposed by one and seconded by another elector under rules. A candidate proposed and seconded in contravention of the above provision shall be deemed not to have been duly proposed and seconded.