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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of West Bengal - Subsection

Section 33(2)(a3) in The Bengal Medical Act, 1914

(a3)[ the manner of recommending names under sub-section (1) and subsection (6) of section 11 A, the election of the Vice-President referred to in sub-section (1) of section 11B, the manner of filling vacancies referred to in sub-section (3) of that section and the functions to be performed by the President and the Vice-President;] [Clauses (a), (a1), (a2) and (a3) substituted by West Bengal Act 16 of 1954.]