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Indian Medicine Central Council Act, 1970 4. Mode of election (1) An election under clause (a) or clause (b) of sub-section (1) of section 3 shall be conducted by the Central Government in accordance with such rules as may be made by it in this behalf. (2) Where any dispute arises regarding any election to the Central Council, it shall be referred to the Central Government whose decision shall be final.    |
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