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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(1)(b) in The Orissa Ayurvedic Medicine Act, 1960

(b)to furnish such reports, returns or other informations as the Faculty may require of any course of study prescribed by bye-laws or examination hold by such body or institution with reference to grant of any qualification to enable it to judge the efficiency of the institution given therein in the Ayurvedic or any of its subjects or branches; and