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

Union of India - Subsection

Section 3(2) in The Indian Medical Council, Rules, 1957

(2)In the case of any other vacancy, the President shall notify the Central Government as soon as possible the occurrence of the vacancy and the Central Government shall thereupon forward a notice by registered post to the Registrar of the University concerned requesting him to hold an election to fill that vacancy by a date not later than the date specified in the notice.