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[Cites 0, Cited by 1] [Section 3(2)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(2)(b) in Telangana Medical Practitioners Registration Act, 1968

(b)[five members] [Substituted by G.O.Ms.No.68, HM&FW (C1) Department, dated 03.08.2015.] to be elected in the prescribed manner by the registered practitioners from amongst themselves;