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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in The Orissa Medical Registration Rules, 1965

(2)The date appointed under Sub-Rule (1) shall be notified by the Returning Officer in the Orissa Gazette and in such-other manner as he may think fit, together with the period (with dates) during which the draft electoral rolls shall be kept open for public inspection under Sub-rule (3).