Section 3(3) in Karnataka Medical Registration Act, 1961
(3)In making nomination under [clause (c)] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.] of sub-section (2), the State Government shall have due regard to the claims of women and of other groups of practitioners, representatives of whom have not been elected under [clauses (a) and (b)] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.]
