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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1) in The Indian Medical Council, Rules, 1957

(1)When the counting of the votes has been completed, the Returning Officer shall forthwith declare the candidate to whom the largest number of valid votes has been given to be duly elected and shall forthwith inform the successful candidate by letter of his being elected to the Council. If any candidate thus shown to be elected ***] [Omitted by S.R.O. 2282, dated 5th July, 1957] refuses to accept election, then in the place of that candidate, one of the number of votes have been given shall be held to have been elected and the same procedure shall be followed as often as a vacancy is caused in this way.