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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(2)(ii) in Travancore-Cochin Medical Practitioners Act, 1953

(ii)In making nominations under clause (i) (e) the Government shall have due regard to the claims of women, of medical missions and of other groups of practitioners, representatives of whom have not been elected by the electorates referred to in clauses (i) (b). (i) (c) and (i) (d).