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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2) in The Orissa Medical Registration Rules, 1965

(2)Every such nomination shall be made in writing Form III (a) or Form III (b), as the case may be, with complete and correct particulars as required therein, and shall be subscribed by a proposer and a seconder qualified to do so under Sub-rule (4) and the candidate shall make and sign the declaration specified in the Form.