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[Cites 0, Cited by 0] [Section 91C] [Entire Act]

State of Bihar - Subsection

Section 91C(1) in The Bihar and Orissa Local Self-Government Act, 1885

(1)The [State] Government may, by notification, constitute a Public Health Board for Bihar and Orissa and may appoint, either by name or by official designation, such persons as it may deem fit to be members thereof.