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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Sikkim - Subsection

Section 18(1) in Sikkim Medical Registration Act, 2005

(1)For the purpose of advising the Medical Council on questions of law arising in inquiries before it, there shall, in all such inquiries, be an assessor to the Medical Council who has been for not less than ten years an advocate of a High Court.