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 2] [Section 4] [Entire Act] Union of India - Subsection Section 4(1) in National Medical Commission Act, 2019 (1)The Commission shall consist of the following persons to be appointed by the Central Government, namely: -(a)a Chairperson;(b)ten ex officio Members; and(c)twenty-two part-time Members.
