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

State of Odisha - Subsection

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

(e)Every person, whose name is so registered under Clause (d), shall be provided with a licence in the prescribed form to practise Homoeopathy in the State which shall remain valid for the entire lifetime of the person unless his name is removed from the register under any of the provisions of this Act.