Section 4(2) in Assam Homoeopathic Medicine Act, 1955
(2)The period of three years referred to in sub-Section (3) of Section 3 and sub-Section (1) of this section shall include and shall be deemed always to have included any period which may claps between the expiry of the said three years and the date of the meeting of the subsequent Board:Provided that such subsequent Board shall sit within forty-five days from the day of its constitution.
