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

State of Telangana - Subsection

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

(3)No person shall be eligible for election or nomination under sub-section (2) unless he has been ordinarily resident in the State for not less than five years immediately before the date of election or nomination, as the case may be.