Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 44 in The Orissa Ayurvedic Medicine Rules, 1960 44. It shall be the duty of every registered practitioner who changes his address to intimate the fact to the Registrar within one month after such change.
