Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of West Bengal - Subsection Section 20(a) in The Bengal Medical Act, 1914 (a)must satisfy the Registrar that he is possessed of some [* * * * *] [Words 'title or' omitted by West Bengal Act 16 of 1954.] qualification referred to in the schedule as altered by notifications (if any) issued under section 18; and
