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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(1)(c) in The Bengal Medical Act, 1914

(c)on his becoming disqualified for election or nomination as a member for any of the reasons mentioned in section 6, [or] [Word inserted by West Bengal Act 16 of 1954.]