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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttarakhand - Subsection

Section 14(1) in Uttarakhand Medical Council Act, 2002

(1)The Council shall, with the previous sanction of the Government, appoint a Registrar and or a Deputy Registrar, he shall be a qualified medical graduate as prescribed in Scheduled I, II and III of the Indian Medical Council Act 1956 (central Act 102 of 1956).