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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 10(3) in Arunachal Pradesh Nursing Council Act, 2011

(3)until such time as the regulations referred to in sub-section (1) of section 35 have come into operation, it shall be lawful for the President of the Council to summon a meeting at such time and place, as appear expedient, by letter addressed to each member.