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State of Uttar Pradesh - Section

Section 9 in The United Provinces Indian Medicine Act, 1939

9. [ General Elections. [Substituted by U. P. Act No. 12 of 1955.]

- There shall be general election of members of the Board before the expiry of their term or extended term, as the case may be, under Section 14 on such date or dates as the State Government may, by notification in the Official Gazette appoint in that behalf.]