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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

Bengal Presidency - Subsection

Section 21(1)(ii) in Bengal Medical Act, 1914

(ii)if such qualification be a qualification not included in the schedule, - be entitled to have such qualification entered against his name in the register as an additional qualification, provided such qualification is included in the list prepared under sub-section (2).