Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of West Bengal - Subsection Section 18(ii) in The Bengal Medical Act, 1914 (ii)in case (b) - that the possession of such [* * * *] [Words 'title or' omitted by West Bengal Act 16 of 1954.] qualification shall not entitle any person to have his name entered in the said register;
