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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Odisha - Subsection

Section 50(iii) in The Orissa Medical Registration Rules, 1965

(iii)The statements in the application shall also be verified by certificates in writing, to be given by two practitioners registered under the Act or the Medical Acts of the State where the applicant had been residing since his removal who were and are well-acquainted with him before and since the removal of his name, and they must testify to his present good character.