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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(2) in The Orissa Ayurvedic Medicine Rules, 1960

(2)On registration or additional qualifications the Registrar shall grant such practitioner a certificate in Form 'K'. On registration of substituted entries or additional entries, other than additional qualification, the Registrar shall grant a certificate in Form 'K' (1).