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State of West Bengal - Section

Section 2 in The Sadar And Subdivisional Hospitals Act, 1955

2. Definitions.

- In this Act, unless the context otherwise requires, -
(a)"appointed day" means the date appointed under sub-section (2) of section 1;
(b)"the said hospitals" means the Sadar and Subdivisional hospitals described in the Schedule and includes any dispensaries attached to such hospitals.