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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Karnataka - Subsection Section 8(c) in Karnataka Medical Registration Act, 1961 (c)in the case of a member elected under [clause (a)] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.] of sub- section (2) of section 3, ceases to be a registered practitioner; or
