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

State of Maharashtra - Subsection

Section 10(2) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961

(2)The Returning Officer shall for the purposes of helping him in the scrutiny and counting of votes nominate as scrutinizers such number of persons as he thinks fit.