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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttarakhand - Subsection

Section 20(1) in Uttarakhand Medical Council Act, 2002

(1)At such time after the publication of the notice under sub-section (5) of section 15 as the council deems fit and thereafter every five years, the Registrar shall cause to be printed and published a correct list of all persons for the time being entered in the register but not later than three months of the start of the election processes.