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[Cites 0, Cited by 0] [Section 55(3)] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(3)(b) in National Medical Commission Act, 2019

(b)re-constitute the Commission by fresh appointment and in such case the Members who vacated their offices under clause (a) of sub-section (2) shall not be deemed disqualified for appointment: