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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(2) in The Orissa Ayurvedic Medicine Act, 1960

(2)The registration of any person made under Sub-section (1) shall be communicated by the Registrar to such person, who may, if he is aggrieved by the decision, prefer an appeal to the Council within ninety days of such communication.