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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(12) in The Orissa Ayurvedic Medicine Rules, 1960

(12)The Returning Officer shall nominate as scrutinisers such member or members of the Council or Faculty not exceeding seven as he thinks fit:Provided that where the elections are held for the first time under the Act the scrutinisers to be so appointed shall be from the Registered Ayurvedic Practitioners.