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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(2) in The Gujarat Medical Council Act, 1967

(2)If any member absents himself from three consecutive meetings of the Council, without leave of the Council granted under sub-section (7) of section 4 or without such reasons as mar, in the opinion of the Council, be sufficient, the Council may declare his seat vacant and take steps to fill the vacancy.