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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttarakhand - Subsection

Section 5(2) in Uttarakhand Medical Council Act, 2002

(2)A casual vacancy in the office of a member nominated under clause(a) of sub-section (3) of section 3 of sub section (8) of that section shall be reported forthwith by the Registrar to the Government and shall as soon as possible thereafter be filled by the Government by nomination.