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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttarakhand - Subsection

Section 17(1) in Uttarakhand Medical Service Selection Board Act, 2015

(1)The Board shall, as soon as possible after the intimation of vacancies under section 16, hold examination or interview or both and prepare in the manner prescribed a list of the candidates who are found suitable.