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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Bengal Presidency - Subsection

Section 18(i) in Bengal Medical Act, 1914

(i)in case (a) - that the possession of such [* * *] qualification shall, subject to the provisions hereinafter contained and on payment of such fee as may be prescribed in this behalf by regulation made under section 33, entitle any person to have his name entered in the register of registered practitioners, or