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[Cites 0, Cited by 1] [Section 3A] [Entire Act]

Union of India - Subsection

Section 3A(2) in The Indian Medical Council Act, 1956

(2)The Council shall be reconstituted in accordance with the provisions of section 3 within a period of [two years] [Substituted 'three years' by Act No. 12 of 2019, dated 16.7.2019.] from the date of supersession of the Council under sub-section (1).