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[Cites 0, Cited by 0] [Section 292] [Entire Act]

State of Odisha - Subsection

Section 292(ii) in Orissa Municipal Rules, 1953

(ii)it employs only qualified medical practitioners, that is to say, practitioners registered under the appropriate law in the case of an allopathic institution and practitioner declared to be qualified by the State Government in the case of any other institution;