Section 37 in The Orissa Ayurvedic Medicine Act, 1960
37. Exemption from serving on inquests or as a juror or assessor.
- Notwithstanding anything contained in any other law for the time being in force every registered practitioner shall be exempt, if he so desires, from serving on any inquest or as a juror or assessor under the Code of Criminal Procedure, Act 5 of 1898.
