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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(1) in The Rajasthan Medical Rules, 1957

(1)If the name of the registered practitioner having been elected or nominated a member is removed from the register of registered practitioners, his seat shall be deemed to have become vacant, vide section 9(1) (d) read with section 6 (a), and the Council shall make the declaration of the fact at the time of the order of removal.