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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(b) in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964

(b)that the number of candidates who have been validly nominated and who have not withdrawn their candidatures is less than the number of members to be elected he shall declare such candidate or candidates to be duly elected and shall take steps to elect the remaining vacancies;