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[Cites 0, Cited by 4] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Indian Medical Council Act, 1956

(2)Subject to the provisions of this section, a member shall hold office for a term of five years from the date of his nomination or election or until his successor shall have been duly nominated or elected, whichever is longer.