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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(3)(k) in The Orissa Ayurvedic Medicine Act, 1960

(k)any other matter in respect of which the Faculty is by the provisions of this Act either required or expressly or impliedly authorised to make bye-laws.