Section 33(2)(d) in The Bihar and Orissa Medical Act, 1916

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(2)(d) in The Bihar and Orissa Medical Act, 1916

(d)to regulate the procedure to be followed by the Council in-

(i)conducting any inquiry referred to in proviso (b) to Section 17, or Clause (a) of Section 25; and

(ii)disposing of appeals from the decision of the Registrar preferred under Section 23.