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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(4)(f) in The Orissa Homoeopathic Act, 1956

(f)Notwithstanding anything contained in this Act, if any person, who validly continues as a listed Homoeopathic Practitioner or registered Homoeopathic Practitioner on the date of commencement of the Orissa Homoeopathic (Amendment) Act, 1994, falls, without reasonable cause, to obtain a fresh licence in accordance with the provisions of this section before the expiry of-