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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 4(2) in Arunachal Pradesh Indian Medicine Council Act, 2013

(2)The President of the reconstituted State Council be one among the five members elected or nominated under sub- section (4) of this section as may be determined by the State Government.