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[Cites 0, Cited by 2] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(a) in The Bengal Medical Act, 1914

(a)that any [* * * * *] [Words 'title granted or' omitted by West Bengal Act 16 of 1954.] qualification certified by any University, Medical Corporation, examining body or other Institution [within India] [Words inserted by West Bengal Act 16 of 1954.] is a sufficient guarantee that persons possessing such [* * *] [Words 'title or' omitted by West Bengal Act 16 of 1954.] qualification possess the knowledge and skill requisite for the efficient practice of medicine [* * * *] [Words 'surgery and midwifery' omitted by West Bengal Act 16 of 1954.], or