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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(1)(ii) in The Orissa Homoeopathic Act, 1956

(ii)The punishment, dismissal, discharge and removal of any such officer or employee shall be subject to rules made by the State Government in this behalf. v