Section 41(2)(b) in The Orissa Medical Registration Act, 1961

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(2)(b) in The Orissa Medical Registration Act, 1961

(b)all acts begun whether pending or completed by the Orissa Council of Medical Registration established under the said Regulation by the date of the aforesaid first meeting, shall, in so far as they relate to the functions allotted to the Council under this Act be deemed to have begun of performed by the Council established under this Act and such acts may be carried on and completed by of under the authority of the Council so established; and

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State of Odisha - Subsection

Section 41(2)(b) in The Orissa Medical Registration Act, 1961