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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in Indian Medicine Central Council (Election) Rules, 1975

(2)The register shall be brought up-to-date before posting and for this purpose the Returning Officer shall give one month's notice to the Registrar (by whatever name called) of the Board concerned, who maintains the register in the State.