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[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(8)(b) in Uttarakhand Medical Council Act, 2002

(b)The member so nominated shall hold office for such period not exceeding three years in the aggregate as the Government may, by notification in the official Gazette, specify.