Section 4(2)(iii) in The Bihar and Orissa Medical Act, 1916

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State of Bihar - Subsection

Section 4(2)(iii) in The Bihar and Orissa Medical Act, 1916

(iii)No act of the Council or its officers shall be deemed to be invalid by reason only that the number of members did not, at the time of the performance of such act, amount to the number specified in this section.]

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State of Bihar - Subsection

Section 4(2)(iii) in The Bihar and Orissa Medical Act, 1916