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 31] [Entire Act] State of West Bengal - Subsection Section 31(2) in The Bengal Medical Act, 1914 (2)Any appointment made in contravention of sub-section (1) shall be void and illegal.[Medical List.] [Words substituted for the words 'Annual Medical List' by West Bengal Act 16 of 1954.]
