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Bombay Presidency - Section

Section 22 in Court of Examiners of Homoeopathic and Biochemic Systems of Medicine, Bombay Examinations (Admissions to Conduct of Appointment of Examiners, Paper-setters, fees to be paid etc.) By-laws, 1987

22.

As soon as possible after the remarks of the Examiners if any, and the result have been considered by the Executive Committee of the Court of Examiners, the Committee shall publish a list of successful candidates with the first five places being arranged in order of merit in the Maharashtra Government Gazette or in such other manner as it may think fit.