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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Odisha - Subsection

Section 54(1) in The Orissa Ayurvedic Medicine Act, 1960

(1)No person other than are association or institution recognised or authorised by the Faculty under this Act shall confer, grant or issue, or hold himself out as entitled to confer, grant or issue any degree, diploma, licence, certificate or other document stating or implying that the holder, grantee or recipient is qualified to practise the Ayurvedic system of medicine.