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

State of Jammu-Kashmir - Subsection

Section 3(4) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003

(4)The President of the Board shall be elected by the members from amongst themselves; provided that for the first term of the Board after the commencement of the Act, the President shall be a person nominated by the Government from amongst the members, who shall hold the office during the pleasure of the Government.