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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(2) in The United Provinces Indian Medicine Act, 1939

(2)[ Notwithstanding anything contained in sub-section (1) the President or any members nominated under sub-section (1) of Section 5 shall, after such notice as may be prescribed, be removable by the State Government alone.] [Substituted by U. P. Act No. 7 of 1956.]