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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(2) in The Bengal Medical Act, 1914

(2)The term of office of a member, nominated or elected or deemed to have been elected, under sub-section (1), shall commence on such date as may be notified in this behalf by the State Government in the Official Gazette and shall continue for so long as the member whose place he fills would have been entitled to hold office if the vacancy had not occurred.