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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(2) in The Orissa Ayurvedic Medicine Rules, 1960

(2)The Registrar on receipt of these applications shall scrutinise them. Applications complete in all respects shall be sorted out from the incomplete ones. All the applications shall be placed before the Council for consideration. Such applications shall be duly considered by the Council and the applicants may be directed to furnish such other information as may be required by the Council. The Council, if it so desires, may also call for interview any of the applicants.