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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(1)(d) in United Provinces Medical Act, 1917

(d)One member to be elected by medical practitioners who -
(i)are registered under the Medical Acts, or are doctors, bachelors or licentiates of medicine, or masters of obstetrics, or masters, bachelors or licentiates of surgery of the Universities of Calcutta, Bombay, Madras or Lahore ;
(ii)are residing in [Uttar Pradesh] [Substituted by the A. O. 1950 for (the United Provinces).] and registered under this Act or, in the case of the first election, qualified to be so registered; and
(iii)are in the [service of the [Government] [Substituted by the A. O. 1950 for (Crown).]];