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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(2) in The Orissa Homoeopathic Act, 1956

(2)The registers shall be kept in such form as may be prescribed and shall contain the name, address and qualifications of every registered Homoeopathic Practitioner and listed Homoeopathic Practitioner together with the date on which such qualifications were acquired.