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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Goa - Subsection

Section 58(3) in The Goa Medical Council Rules, 1995

(3)If the Council or the Executive Committee, as case may be, grants the application, the Registrar shall remove the applicant's name from the register and send notice of such removal to the applicant by a registered letter addressed to his registered address and notify the same either in local newspaper or in the Official Gazette, as directed by the Council.