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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(3) in The Gujarat Medical Council Act, 1967

(3)The other conditions of service of the officers and servants of the Council shall be such as may be prescribed.The officers and servants of the Council appointed under this section shall be deemed to be public servants within the meaning of section 21 (XLV of 1860) of the Indian Penal Code.