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[Cites 0, Cited by 31] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(a) in The Indian Medicine Central Council Act, 1970

(a)such number of members not exceeding five as may be determined by the Central Government in accordance with the provisions of the First Schedule for each of the Ayurveda, Siddha [, Unani and Sowa-Rigpa] systems of medicine from each State in which a State Register of Indian Medicine is maintained, to be elected from amongst themselves by persons enrolled on that Register as practitioners of Ayurveda, Siddha [, Unani or Sowa-Rigpa] [ Substituted by Indian Medicine Central Council (Amendment) Act, 2010 (NO. 43 OF 2010], as the case may be;