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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(1)(b) in The Orissa Ayurvedic Medicine Act, 1960

(b)all sums received as fees on account of registration of practitioners and admission to the Faculty's examinations and licensing of firms for sale of Ayurvedic drugs under this Act and any other fees received under any of the provisions of this Act or rules or regulations or bye-laws made thereunder; and