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[Cites 0, Cited by 0] [Section 39(3)] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(3)(d) in The Orissa Ayurvedic Medicine Act, 1960

(d)give evidence at any inquest or any Court of law as an expert under Section 45 of the Indian Evidence Act, 1 of 1872 on any matter relating to [the Ayurvedic system or medicine.] [Substituted vide Orissa Act No. 28 of 1963, Section 2.]