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State of Uttar Pradesh - Section

Section 3 in United Provinces Medical Act, 1917

3. Establishment of the Uttar Pradesh Medical Council.

- A Council shall be established and called "[Uttar Pradesh] [Substituted by the A. O. 1950 for (the United Provinces).] Medical Council", and such Council shall be a body corporate and have perpetual succession and a common seal and shall by the said name sue and be sued: