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[Cites 0, Cited by 0] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(2) in The Delhi Medical Council Act, 1997

(2)A casual vacancy in the office of a member nominated under Clause (a) of sub-section (3) of Section 3 or sub-section (8) of that section shall be reported forthwith by the Registrar to the Government, and shall, as soon as possible thereafter, be filled by the Government by nomination.