Section 41(1) in The Orissa Ayurvedic Medicine Act, 1960
(1)After the publication of the notification referred to in Section 40, the Government may, by order published in the official Gazette, direct that a list of persons practising the Ayurvedic system of medicine or any of its branches in the State on the date mentioned in the said notification, not being persons qualified for registration under this Act, shall be prepared and maintained by the Registrar, in such manner, within such period and on payment of such fee as may be prescribed.
