 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
34. Repeal of Act XXVII of 1933.- As soon as the new Act [that is, the Indian Medical Council Act, 1956 is brought into force, the existing Council will cease to function as there is no provision for continuing the existing Council, and some time will necessary have to elapse before a new Council can be constituted under the 1956 Act. As it is desirable that there should be continuity in the existence of the Medical Council, it is proposed to provide for the continuance of the existing Council after the commencement of the new Act until the new Council is constituted." This section gives effect to this object. 1. Ins. by Act 34 of 2001, s. 3 (w.e.f. 3-9-2001). 2. Ins. by Act 39 of 2016, s. 3 (w.e.f. 24-5-2016). 3. Clause (j) re-lettered as Clause (n) by Act 24 of 1964, s. 16 (w.e.f. 16-6-1964).    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back