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State of Odisha - Section

Section 46 in The Orissa Ayurvedic Medicine Rules, 1960

46.

There shall be made in every 5th year just before publication of notice of election in Form 'A' an enumeration and entered in the register:
(1)the number of practitioners already registered prior to last enumeration;
(2)the number of practitioners registered during the period in question;
(3)the number of practitioners, whose names are restored to the register during the period in question;
(4)the number of practitioners whose names have been removed from the register during the period in question stating the section of the Act under which the name has been removed; and
(5)the number of practitioners whose names have been removed by reason of death during the period in question;
(6)a copy of such enumeration shall be sent to Government.