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Union of India - Section

Section 7 in The Indian Medical Council, Rules, 1957

7. Posting of copies of State Medical Register

- Copies of the State Medical Register shall be posted at the offices of the Returning Officer and of the State Medical Council. [The register shall be brought up-to-date before posting. For this purpose, the Returning Officer shall give one month's notice to the Registrar, State Medical Council concerned who maintains the register in the State.] [Inserted by S.R.O. 2910, dated 11th September, 1962]