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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

Bengal Presidency - Subsection

Section 10(1)(c) in Bengal Medical Act, 1914

(c)if such member was elected under [clause (h)] of sub-section (1) of section 4, the candidate who secured at the election the maximum number of votes among candidates excepting all members, who were elected under that clause, shall, if not disqualified under section 6, be deemed to have been elected in the place of such member: