Section 3(2)(b) in Karnataka Medical Registration Act, 1961

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State of Karnataka - Subsection

Section 3(2)(b) in Karnataka Medical Registration Act, 1961

(b)[ four members [one from each of the Revenue Division] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.] to be elected from amongst themselves by the "teachers" and "teachers of the University" as defined in clauses (m) and (n) respectively of section 2 of the Rajiv Gandhi University of Health Sciences Act, 1994 (Karnataka Act 44 of 1994) and who are registered under this Act.

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State of Karnataka - Subsection

Section 3(2)(b) in Karnataka Medical Registration Act, 1961