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

State of Odisha - Subsection

Section 13(5) in The Orissa Medical Registration Act, 1961

(5)As often as the office of the President or the Vice-President becomes vacant by reason of death, resignation or otherwise, the Council shall elect another member to be the President or Vice-President, as the case may be, in such manner as may be prescribed by rules made in that behalf .