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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(5) in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964

(5)The petitioner may claim any of the following declarations:-
(a)that the election of the returned candidate is void.
(b)that the election of the returned candidate is void and he himself or any other candidate has been duly elected.