Section 15A(10A) in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
(10A)[ For the removal of doubts it is hereby declared that the period of two years referred to in sub-section (9) shall be held to include any period which may elapse between the expiry of the said period and the date of the order under sub-section (10).] [Sub-Section (10A) inserted by W.B. Act 24 of 1986.]
