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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(2) in The Orissa Medical Registration Rules, 1965

(2)The Committee shall report to the Council, and if the Council consider that the case is one in which an enquiry ought to be held by the Council, the President shall direct Registrar to take steps for the institution of an enquiry and for having the case heard and determined by the Council.