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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(2) in The Orissa Homoeopathic Act, 1956

(2)A copy of the minutes of the proceedings of every meeting of the Board shall, within fifteen days from the date of the signature of the President on the minutes, be forwarded by the Secretary of the Board to the State Government or to such authority as the State Government may direct.