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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(1) in The M.P. Homoeopathy Council (General) Rules, 1976

(1)The President of the meeting shall invite the nomination paper in Form I Annexure for the election of President or Vice-President which shall be delivered to the President by the candidate in person or by his proposer or seconder within the time specified by the President.