Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 18] [Section 4] [Entire Act] Union of India - Subsection Section 4(2) in The Indian Medical Council Act, 1956 (2)Where any dispute arises regarding any election to the Council, it shall be referred to the Central Government whose decision shall be final.
