Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Odisha - Subsection Section 4(3) in The Orissa Clinical Establishments (Control and Regulation) Act, 1990 (3)Every application under Sub-section (1) or Sub-section (2) shall be in such form and be accompanied by such fee as may be prescribed.
