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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(1)(f) in United Provinces Medical Act, 1917

(f)one member to be elected by medical practitioners who, not being qualified in the manner, prescribed in sub-clause (i) of clause (d),-
(i)are residing in [Uttar Pradesh] [Substituted by the A. O. 1950 for (the United Provinces).] and registered under this Act or, in the case of the first election, qualified to be so registered, and
(ii)are in the [service of the [Government] [Substituted by the A. O. 1950 for (Crown).]].