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Union of India - Section

Section 6 in The Indian Medical Council, Rules, 1957

6. Persons entitled to Vote and to stand for election

- All persons whose names are borne on the State Medical Register and who possess the medical qualifications included in the First or the Second Schedule or in Part II of the Third Schedule to the Act shall be entitled to vote at the election of a member under Section 3(1)(c) and to stand as candidates for such election.