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

State of Assam - Subsection

Section 4(1) in Assam Homoeopathic Medicine Act, 1955

(1)Each subsequent Board shall function for a period or three years form the date of the first meeting of the Board constituted as under sub-Section (2) of Section 3 and the manner of election and nomination of the members of the Board shall be such as may be prescribed.