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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3)(d) in Maharashtra Homoeopathic Practitioners' Act, 1960

(d)In the event of a dispute arising as to the validity of the election of a President or Vice-President, the Presiding Officer may, within thirty days from the date of the election, refer the dispute to the State Government for decision. The decision of the State Government in such dispute shall be final and conclusive and shall not be questioned in any Court.