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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2)(i) in The Orissa Ayurvedic Medicine Act, 1960

(i)The Registrar shall, with a view to keep the register correct and up-to-date, as far as possible, from time to time, enter therein any material alterations or remove the names of the practitioners, who die or whose names are directed by the Government to be removed from the register under Section 32 :