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State of West Bengal - Section

Section 3 in The Bengal Medical Act, 1914

3. Establishment of the West Bengal Medical Council.

- A Council shall be established and called ["the West Bengal Medical Council"] [Words substituted for the words 'the West Bengal Council of Medical Registration' by West Bengal Act 16 of 1954.]; and such Council shall be a body corporate and have perpetual succession and a common seal, and shall by the said name sue and be sued.