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

State of Madhya Pradesh - Subsection

Section 4(3) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987

(3)The name of every person elected or nominated under sub-section (1) shall be published in the Gazette and the members shall enter and shall, for the purposes of their term, be deemed to have entered upon their respective office with effect from the date of such publication.