Section 21 in The Orissa Medical Registration Act, 1961
21. Information to be furnished to the Registrar with application for registration.
- Every person who applies to have his name entered in the register-(a)must satisfy the Registrar that he is possessed of some title or qualification referred to in the Schedule; and(b)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.
