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

State of Uttar Pradesh - Subsection

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

(g)[two members] [Substituted for 'one member' by section 2 (3) of U. P. Act IV of 1931.] to be elected "by medical practitioners who are not in the [service of the [Government] [Substituted by the A. O. 1950 for (Crown).]] but are otherwise qualified in the manner prescribed in clause (f);