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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(1)(b) in The Punjab Medical Registration Act, 1916

(b)[] [Substituted for the old clause by Punjab Act 12 of 1926, Section 2.] [Four members nominated by the State Government, of whom one shall be] [Sub. for word 'eight' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] [a person recommended by the Chief Commissioner, Delhi.] [The words 'an independent medical practitioner practising in the Punjab, two shall be persons recommended by the Chief Commissioner, North-West Frontier Province, and one shall be' were omitted by the INdian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.]