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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Odisha - Subsection

Section 44(2) in The Orissa Ayurvedic Medicine Act, 1960

(2)The members of the Council of the Faculty who vacate office by reason of a declaration made under Sub-section (1) shall not, unless the Government otherwise direct be deemed disqualified for re-election or renomination.