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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(3) in The Orissa Ayurvedic Medicine Act, 1960

(3)The Council may direct that the name of any person against whom an order has been made under Sub-section (1) shall be entered or reentered, as the case may be, after having satisfied itself that due to the lapse of time or otherwise, the disability mentioned in Sub-section (1) has ceased to have any effect.