Section 26(4) in The Orissa Ayurvedic Medicine Act, 1960
(4)The Council may, on its own motion or on the application of any person, cancel or alter any entry in the register, if in the opinion of the Council after making such enquiry as it may deem fit it is found that such entry was fraudulently or incorrectly made or obtained on account of misrepresentation :Provided that such cancellation or alteration shall not be effected without giving the person affected a reasonable opportunity of being, heard.
