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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(2) in Travancore-Cochin Medical Practitioners Act, 1953

(2)When the Government have dissolved a council under sub-section (1). it shall take steps as soon as may be to constitute a new council under Section 3; and thereupon the property and funds referred to in subsection (1) shall vest in the council so constituted.Registration