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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 4(6) in Arunachal Pradesh Indian Medicine Council Act, 2013

(6)The outgoing member shall be eligible for re-election or for re- nomination, but a person who holds, or who has held office as President or Vice-President of State Council, shall be eligible for re-nomination/re- election as the case may be, to, that office, but only once.