Section 33(2)(d) in The Bengal Medical Act, 1914

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

State of West Bengal - Subsection

Section 33(2)(d) in The Bengal Medical Act, 1914

(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.