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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(1)(e) in The Bengal Medical Act, 1914

(e)[ on his qualifying degree or diploma or certificate being revoked by the body which granted him such degree, diploma or certificate.] [Clauses (d) and (e) inserted by West Bengal Act 16 of 1954.]