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[Cites 0, Cited by 0] [Section 3A(1)] [Section 3A] [Entire Act]

State of Maharashtra - Subsection

Section 3A(1)(c) in The Maharashtra Medical Practitioners Act, 1961

(c)nine members elected by registered practitioners as follows, that is to say,-
(i)[eight members] elected by registered practitioners whose names are entered in Part I of register, from amongst themselves;
(ii)[ one member elected the registered practitioners whose names are entered in Part II and Part III of the register, from amongst themselves;] [Sub-clause (ii) was substituted by Maharashtra 21 of 1993, Section 2(b).]