Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Odisha - Subsection Section 8(2) in The Orissa Homoeopathic Act, 1956 (2)Any member removed from office by the Board under Sub-section (1) may, within thirty days from the date of his removal, appeal to the State Government and the order of the State Government on such appeal, shall be final/
