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 1] [Entire Act] State of Odisha - Section Section 51 in The Orissa Homoeopathic Act, 1956 51. Penalty for practise of Homoeopathy by unauthorised person. - Any person who acts in contravention of Section 50 shall, on conviction of such offence, be punishable with fine which may extend to five hundred rupees.
