Section 5(3) in The Maharashtra Medical Practitioners Act, 1961
(3)[A member of the Council] [These words were substituted for the brackets, letter and words '(a) A member of the Board' by Maharashtra 23 of 1982, Section 7(c)(1).], whether elected or nominated, shall hold office for a period of five years commencing from the date of the notification published under sub-section (1).(b)[* * * *] [Clause (b) was deleted by Maharashtra 23 of 1982, Section 7(c)(ii).]
