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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(1) in The Orissa Homoeopathic Act, 1956

(1)There shall be a Secretary to the Board who shall be appointed by the State Government. He shall be paid out of the Homoeopathic Fund, hereinafter constituted, such salary and allowances as the State Government may fix in this behalf. Other conditions of his service shall be as may be prescribed.