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State of Odisha - Section

Section 44 in The Orissa Veterinary Practitioners Rules, 1976

44. Re-entry of names.

- The President may on the application received from the person whose registration has been cancelled from the register direct the Registrar, if he thinks fit, to re-enter the name in the register. The grounds on which re-entry has been ordered shall be duly recorded on such application by the President.