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[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(8)(a) in Uttarakhand Medical Council Act, 2002

(a)In respect of the constitution of the council for the first time under this Act, the members thereof shall be nominated by the Government from amongst persons qualified to be elected or nominated as members of the respective category; and