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[Cites 0, Cited by 0] [Section 6(9)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(9)(iv) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(iv)For the purpose of clause (iii), the number of votes polled shall be deemed to be the number of voting papers counted as valid by the Returning Officer.