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[Cites 0, Cited by 4] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(2) in The Bengal Medical Act, 1914

(2)[ Subject to the provisions of section 9 and section 10, the term of office of members shall be five years plus such period as may elapse between the period of five years aforementioned and the date notified in the notification under sub-section (1) next following such period of five years.] [Sub-Section (2) substituted by West Bengal Act 16 of 1954.]