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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(c) in The Orissa Nurses and Midwives Registration Act, 1938

(c)wilfully makes or causes to be made any falsification in any matter relating to the registers maintained, of the certificates issued under the provisions of this Act, shall, on conviction by a Magistrate of the first class, be punishable with fine not exceeding three hundred rupees.