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State of Odisha - Section

Section 46 in The Orissa Homoeopathic Act, 1956

46. Restriction on the summoning of Board's employees to produce documents.

- No member or officer or employee of the Board shall in any legal proceedings to which the Board is not a party, be required to produce any register or document or to appear as a witness to prove the matters recorded therein unless by order of the Court made for special reasons.