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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(1) in The M.P. Homoeopathy Council (General) Rules, 1976

(1)After the time fixed for submission of nomination paper is over the President shall inform the meeting the total number of nomination forms received and the names of the candidates. He shall, thereafter proceed to examine the nomination papers before the members present, giving them reasonable facilities for examining them and decide all objections which may be made to any nomination.