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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(2) in The Orissa Dental Council Rules, 1969

(2)The President shall disallow any motion which in his opinion is inadmissible under Sub-rule (1) :Provided that if a motion can be rendered admissible by amendment the President may in lieu of disallowing the motion admit it in amended form.