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

State of Punjab - Subsection

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

(e)[Two members elected by the registered practitioners who hold a diploma from a State Government declaring them to be qualified to perform the duties of a Hospital Assistant or a Sub-Assistant Surgeon.] [Substituted for the words 'one member' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order of 1948 (GGO 40).]