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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(2)(vi) in Karnataka Nurses, Midwives and Health Visitors Act, 1961

(vi)one person to be elected by the [Karnataka State Branch] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.] (by whatever name called) of the Indian Medical Association;