Section 3(2)(b) in The Clinical Establishments (Registration And Regulation) Act, 2010

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

(b)four representatives out of which one each to be elected by the—

(i)Dental Council of India constituted under section 3 of the Dentists Act, 1948 (16 of 1948);

(ii)Medical Council of India constituted under section 3 of the Indian Medical Council Act, 1956 (102 of 1956);

(iii)Nursing Council of India constituted under section 3 of the Indian Nursing Council Act, 1947 (48 of 1947);

(iv)Pharmacy Council of India constituted under section 3 of the Pharmacy Act, 1948 (8 of 1948);

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