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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(1)(e) in United Provinces Medical Act, 1917

(e)two members to be elected by medical practitioners who are not in the [service of the [Government] [Substituted by the A. O. 1950 for (Crown).]] but are otherwise qualified in the manner prescribed in clause (d);