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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(3) in The Orissa Dental Council Rules, 1969

(3)When the President disallows or amends a motion, the Registrar shall inform the members who gave notice of the motion of the order of disallowance or, as the case may be, of the form in which the motion has been admitted.