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

Union of India - Subsection

Section 3(3) in The Indian Medical Council, Rules, 1957

(3)For the purpose of the first election under clause (b) of Sub-Section (1) of Section 3, it shall be sufficient if the Central Government forwards a notice by registered post to the Registrar of each University concerned requesting him to hold the election by a date not later than the date specified in the notice.