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State of Odisha - Section

Section 46 in The Orissa Ayurvedic Medicine Act, 1960

46. Allotment of funds by Government.

- The Government may place such sums at the disposal of the Council every year as they think necessary for distribution according to rules made by the Government to the Ayurvedic dispensaries, hospitals and educational institutions in the State and for other suitable purposes consistent with the aims and objects of this Act.