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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(2) in The Orissa Ayurvedic Medicine Act, 1960

(2)The Inspectors, members or visitors shall not interfere with the conduct of any examination, but it shall be their duty to report to the Faculty their opinion as to the sufficiency or insufficiency of every examination which they attend and any other matters in relation to such examinations on which the Faculty may require them to report.