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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(1)(c) in Arunachal Pradesh Indian Medicine Council Act, 2013

(c)One nominee of Government of India, Ministry of Health and Family Welfare, possessing recognized required Medical qualification and having at least twenty years professional experience as Member ;