Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Odisha - Section Section 10 in The Orissa Homoeopathic Act, 1956 10. Eligibility of members for re-election. - A member shall, on the expiry of the term of his office, be eligible for re-nomination or re-election.
