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[Cites 0, Cited by 1] [Section 21(3)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(3)(a) in The Orissa Homoeopathic Act, 1956

(a)one who has been practising Homoeopathic system of medicine regularly for at least three years at the time when the first Board is constituted ; provided that the Board is satisfied that he has been practising as such ; or