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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(2) in The Orissa Ayurvedic Medicine Act, 1960

(2)Where the Council has refused to recognise on the recommendation of the Faculty any medical qualification which has been proposed for recognition by any such authority, that authority may apply to the Government and the Government, after considering such application and after consulting the Council, may by notification amend the Schedule so as to include such qualification therein.