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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(3) in The Bihar and Orissa Medical Act, 1916

(3)[ The Registrar shall act as Secretary to the Council and shall have the right to speak in, and otherwise take part in the proceedings of, the Council or any Committee thereof, but shall not have the right to vote.] [Substituted by Bihar Act 29 of 1951.]