Section 20 in The Bihar and Orissa Medical Act, 1916
20. Information to be furnished to Registrar with application for registration.
- Every person who applies to have his name entered in the register of Registered Practitioners-(a)must satisfy the Registrar that he is possessed of some title or qualification referred to in the Schedules, as altered by notifications (if any) issued under Section 18; and(b)if he is registered under the Medical Acts-(i)must correctly inform the Registrar of the date of such registration, and(ii)must furnish the Registrar with a correct statement of the titles or qualifications in respect of which he is to be registered, and of the dates on which he obtained them, or(c)if he is not registered under the Medical Acts-Must correctly inform the Registrar of the dates on which he obtained the titles or qualifications which entitle-him to claim registration under this Act.
