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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(2) in The Bihar and Orissa Nurses Registration Act, 1935

(2)When the seat of a nominated member becomes vacant under the provisions or Section 5 or by death, resignation or otherwise, the Medical Council or the [State] [Substituted by ALO.] Government, as the case may be, shall appoint another member in his place.