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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(4) in Karnataka Medical Registration Act, 1961

(4)The President and Vice-President of the Medical Council shall be elected by the [by the members other than a member referred to in clause (d), from amongst themselves] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.].