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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(3) in The Orissa Homoeopathic Act, 1956

(3)The Board may, of its own motion, or on application by any person, after due and proper inquiries and after giving an opportunity to the person concerned of being heard, cancel or alter any entry in the register, if, in the opinion of the Board, such entry was fraudulently or incorrectly made.