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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(1)(b) in The Punjab Ayurvedic and Unani Practitioners Act, 1963

(b)eleven, of whom not less than seven shall be persons holding a diploma or degree in the Ayurvedic System or Unani System, shall be elected by the registered practitioners [residing in the State of Punjab] [The words 'residing in the State of Punjab' inserted by Punjab Act 8 1969.] from amongst themselves.