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

State of Uttarakhand - Subsection

Section 3(3)(a) in Uttarakhand Medical Council Act, 2002

(a)Six members having register able qualifications as prescribed in the Indian Medical council Act, 1956(central Act 102 of 1956) to be nominated by the Government.