Section 3 in The United Provinces Indian Medicine Act, 1939
3. Establishment of the Board.
(1)The [State Government] [Substituted by A.O. 1950.] shall, by notification in the Official Gazette, establish in the manner provided in subsection (1) of Section 5 a Board to be called the Board of Indian Medicine, [Uttar Pradesh] [Substituted by A.O. 1950.] for the purpose of carrying out the provisions of this Act. Such Board shall be a body corporate and have perpetual succession and a common seal and may by the said name sue or be sued.
