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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(4) in The Bihar and Orissa Medical Act, 1916

(4)[ The power conferred by this Section to make Rules and Regulations is subject to the condition of the Rules and Regulations being made after previous publication.] [As to the procedure for previous publication see Section 26 of B. and O. Act 1 of 1917.]