Section 26(1)(a) in The Orissa Medical Registration Act, 1961

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State of Odisha - Subsection

Section 26(1)(a) in The Orissa Medical Registration Act, 1961

(a)to furnish such reports, returns or other information as the Council may require, to enable it to judge the standard of the examinations held by such body and of the efficiency of the instruction given in the Medical Colleges and Schools or Institutions where candidates for the examination by such body are trained; or

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State of Odisha - Subsection

Section 26(1)(a) in The Orissa Medical Registration Act, 1961