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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2) in The M.P. State Dental Council Rules, 1969

(2)Election shall be by votes which shall be taken by show of hands or by division or by ballot, as the President of the State Medical Council may direct:Provided that votes shall be taken by ballot in three members so desire and ask for it:Provided further that if voting has been by show of hands a division shall be taken if a member asks for it.