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[Cites 0, Cited by 1] [Section 21(2)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2)(c) in The Orissa Homoeopathic Act, 1956

(c)one who is a Homoeopathic Practitioner who has successfully gone through at least a four-year-course in any Homoeopathic Institution recognised by the State in which the institution is situated and holding a diploma or a certificate from that institution, subject to the condition that the standard of qualification is not lower than the standard that would be required for the registration by the Orissa State Board of Homoeopathic Medicine;