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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(3) in Travancore-Cochin Medical Practitioners Act, 1953

(3)Each council may appoint or employ such other officers and servants as it may deem necessary for the purposes of this Act:Provided that the number and designations of such officers and servants and their salaries and allowances shall be subject to the previous approval of the Government.