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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(3) in The Orissa Medical Registration Act, 1961

(3)In making nomination under Clause (d) Sub-section (1) the State Government shall have due regard to the claims of women, medical missions and other groups of practitioners, representatives of which have not been elected by the electorates referred to in Clauses (a) to (c) of the said subsection.