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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(2)(i) in The Bihar and Orissa Medical Act, 1916

(i)The President of the Council shall be elected by the members of the council from amongst them and shall hold office for a term for which the members of the council will be elected.