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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(2) in The Orissa Homoeopathic Act, 1956

(2)Every such estimate, as sanctioned by the Board shall be submitted to the State Government which may at any time within one month after the receipt of the same-
(a)approve the estimate ; or
(b)disallow the estimate or any portion thereof and return the estimate to the Board for amendment.