Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of West Bengal - Subsection Section 18(b) in The Bengal Medical Act, 1914 (b)that any [qualification referred to in Article 2] [Words and figure substituted for the words and figure 'title or qualification referred to in Article 3' by West Bengal Act 16 of 1954.] of the schedule is not a sufficient guarantee as aforesaid,
