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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(1) in The Orissa Veterinary Council Rules, 1997

(1)Before removal of a name from the Register as required under Section 49 of the Act a notice in Form No. XVI shall be issued to the person concerned which shall be returnable to the State Council within 15 days from the date of issue.