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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(2) in The Orissa Ayurvedic Medicine Act, 1960

(2)Any member removed from office by the Council or the Faculty under Sub-section (1), may, within thirty days from the date of his removal, appeal to the Government and the order of the Government on any such appeal shall be final.