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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(2)(a) in The Orissa Medical Registration Act, 1961

(a)the Council established under the said Regulation shall continue to function till and shall cease to exist with effect from the date of the first meeting of the Council established under this Act and thereupon all assets and liabilities of the earlier Council shall devolve upon the latter;