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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(1)(a) in The Orissa Medical Registration Act, 1961

(a)if such qualification be a qualification not included in the Schedule, be entitled to have such qualification entered against his name in the register either substitution for or in addition to any entry previously made;