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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2)(vii) in The Orissa Ayurvedic Medicine Act, 1960

(vii)two members to be elected in the prescribed manner, from amongst themselves, by the registered diploma-holders of the Council and its predecessor, the Orissa Ayurvedic Examination Board;