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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Odisha - Subsection

Section 44(1)(a) in The Orissa Ayurvedic Medicine Act, 1960

(a)direct that on a date to be specified in the notification, the office of the members of the Council or the Faculty shall be deemed to be vacant, and require a fresh election to be held on or before the said date ; or