Legal Document View

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
[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Uttarakhand - Subsection

Section 15(4)(a) in Uttarakhand Medical Council Act, 2002

(a)every person, whose name was entered on a date prior to 1st May, 1961 in Indian Medical Council Register and continued in such register on the day immediately preceding the appointment day, shall be entitled to have his name continued in the register prepared under this Act;