Section 24(1)(b) in The Orissa Medical Registration Act, 1961

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State of Odisha - Subsection

Section 24(1)(b) in The Orissa Medical Registration Act, 1961

(b)that any title or qualification referred to in item 2 of the Schedule is not sufficient guarantee as aforesaid, they may make a report to that effect to the State Government who may, if they think fit, thereupon direct, by notification-

(i)in the case of Clause (a) that the possession of such title or qualification shall, subject to the provisions hereinafter contained and on payment of such fees as may be prescribed in this behalf by regulations, entitle any person to have his name entered in the register; or

(ii)in the case of Clause (b) that the possession of such title or qualification shall not entitle any person to have his name entered in the register.

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State of Odisha - Subsection

Section 24(1)(b) in The Orissa Medical Registration Act, 1961