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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Odisha - Subsection

Section 53(2) in The Orissa Homoeopathic Act, 1956

(2)The State Government, on receiving regulation for sanction, may sanction or refuse to sanction the same or sanction them subject to such modifications as they may think fit or return them to the Board for further consideration.