Section 21(4) in Kashmir and Jammu Universities Act, 1969
(4)[ For purposes of electing a member for the Medical Council of India under sub-section (1) of section 3 of the Indian Medical Council Act, 1956, the University Council shall be deemed to be the Senate or the Court of a University.] [Sub-section (4) inserted by Act XXXVII of 1974, s. 2.]
