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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Odisha - Subsection

Section 50(ii) in The Orissa Medical Registration Rules, 1965

(ii)The application shall be accompanied by (1) a declaration made by the applicant setting forth the facts of the case, and stating that he is the person originally registered; and (2) by one of the following documents-