Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(iii) in Bihar State Board of Homeopathic Medicine (Electoral Rolls and the Conduct of Elections and Election Petition) Rules, 1955

(iii)For the purpose of election to the Board under clause (c) the State shall be divided by the President into suitable constituencies for the registered Homeopathic practitioners in accordance with the number of registered Homeopathic practitioners to be elected under the above clause.