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

Union of India - Subsection

Section 3(3)(g) in The Rehabilitation Council Of India Act, 1992

(g)such number of members not exceeding four as may be appointed by the Central Government from amongst the medical practitioners enrolled under the Indian Medical Council Act 1956 (102 of 1956), and engaged in rehabilitation of the handicapped;