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State of Odisha - Section

Section 30 in The Orissa Medical Registration Rules, 1965

30.

Where the information in questions is in the nature of a complaint by a person or body charging the practitioner with infamous conduct in a professional respect such complaint shall be made in writing addressed to the Registrar, and shall state the grounds of complaint and shall be accompanied by one or more declarations as to the facts of the case except when the complainant is by a Government Department.