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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttarakhand - Subsection

Section 7(3) in Uttarakhand Medical Council Act, 2002

(3)If any member becomes, or is found to be, subject to any of the disqualifications mentioned in sub-section (1), the council shall submit a report to the Government, and the Government, if satisfied about the disqualifications shall declare his seat vacant.