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

State of Karnataka - Subsection

Section 3(2)(c) in Karnataka Medical Registration Act, 1961

(c)four members [one from each of the Revenue Division] [Inserted by Act 19 of 2017, w.e.f 06.04.2017.] to be nominated by the State Government from among registered practitioners.