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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(3)(i) in The Orissa Ayurvedic Medicine Act, 1960

(i)Subject to the provisions of the Act and the rules and regulations made thereunder, the Faculty may, with the previous sanction of the Government, make bye-laws for the following matters, namely :