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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(4)(b) in The Orissa Homoeopathic Act, 1956

(b)Any person who, on the date of commencement of the Orissa Homoeopathic (Amendment) Act, 1994, validly continues as a listed Homoeopathic Practitioner or registered Homoeopathic Practitioner shall, if he intends to so continue, make an application in the prescribed form and manner to the Registrar for fresh registration as such.