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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

Bengal Presidency - Subsection

Section 10(1)(b) in Bengal Medical Act, 1914

(b)if such member was elected under clause (b), clause (c) [or clause (g)] of sub-section (1) of section 4, a new member shall be elected within two months of the vacancy in the manner provided in such clause;