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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(vi) in The Orissa Ayurvedic Medicine Act, 1960

(vi)to reprimand a registered practitioner whose name is entered in the list or suspend or remove him from the register or list and to take such other disciplinary action against him as may in the opinion of the Council be necessary or expedient :