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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(1) in The Orissa Homoeopathic Act, 1956

(1)Any person aggrieved by any decision of the Registrar regarding the registration of any person or the making of any entry in the register may within ninety days of the publication of the names under Sub-section (5) of Section 21, appeal to the Board.