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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(2) in The Orissa Ayurvedic Medicine Act, 1960

(2)The enquiry referred to in Clause (b) of Sub-section (1) may, in the discretion of the Council or the Committee, as the case may be held in camera and an opportunity shall be given to the practitioner concerned to be heard in his defence whether personally or through an authorised agent.