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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(1)(vi) in The United Provinces Indian Medicine Act, 1939

(vi)nine members (six Vaids and three Hakims) to be elected in the prescribed manner by the registered Vaids and Hakmis, respectively of Uttar Pradesh :