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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2)(ii) in The Orissa Ayurvedic Medicine Act, 1960

(ii)For purposes of this sub-section the Registrar may write to any registered Practitioner at the address which is entered in the register to enquire whether he has ceased to practise or has changed his residence and if no reply is received to the said letter within three months the Registrar may issue a reminder by registered post and in case no reply is received to the reminder within two months from the date of issue he may remove the name of this said practitioner from the register :