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

State of Gujarat - Subsection

Section 5(3) in The Gujarat Medical Council Act, 1967

(3)Any person elected under sub-section (1) or nominated under sub-section (2) to fill a casual vacancy shall, notwithstanding anything contained in sub-section (8) of section 3 or section 4, hold office only so long as the person in whose place he is elected or nominated would have held office, if the vacancy had not occurred.