Section 34(2)(a) in The Indian Medical Council Act, 1956

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Union of India - Subsection

Section 34(2)(a) in The Indian Medical Council Act, 1956

(a)the Medical Council of India as constituted immediately before the commencement of this Act under the Indian Medical Council Act, 1933, with the addition of seven members nominated thereto by the Central Government from among persons enrolled on any of the State Medical Registers who possess the medical qualifications included in Part I of the 3rd Schedule to this Act (hereinafter referred to as the said Medical Council) shall be deemed to be the Council constituted under this Act and may exercise any of the powers conferred or perform any of the duties imposed on the Council; and any vacancy occurring in the said Medical Council may be filled up in such manner as Central Government may think fit; and

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Union of India - Subsection

Section 34(2)(a) in The Indian Medical Council Act, 1956