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[Cites 0, Cited by 4] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(1) in The Bengal Medical Act, 1914

(1)An appeal shall lie to the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then again the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] from every decision of the Council under section 17 or section 25.