Section 21 in The Bihar and Orissa Medical Act, 1916
21. Entry of new titles and qualifications in register.
- If any person whose name is entered in the register of registered practitioners obtains any title or qualification other than the title or qualification in respect of which he has been registered, he shall, on payment of such fee as may be prescribed in this behalf by Regulation made under Section 33, be entitled to have an entry stating such other title or qualification made against his name in the register, either in substitution for, or in addition to, any entry previously made.
