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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

Union of India - Subsection

Section 3A(1) in The Indian Medical Council Act, 1956

(1)On and from the date of commencement of the [Indian Medical Council (Amendment) Act, 2019], the Council shall stand superseded and the President, Vice-President and other members of the Council shall vacate their offices and shall have no claim for any compensation, whatsoever.