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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(6)(ii) in The Gujarat Medical Practitioners' Act, 1963

(ii)the President and other members so nominated shall hold office for such period not exceeding three years in the aggregate as the State Government may, by notification in the Official Gazette, specify.