Section 23(1)(b) in The Orissa Medical Registration Act, 1961

[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(1)(b) in The Orissa Medical Registration Act, 1961

(b)if such qualification be a qualification not included in the Schedule, be entitled to have such qualification entered against his name in the register as an additional qualification; provided such qualification is included in the list prepared under Sub-section (2).

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 23(1)(b) in The Orissa Medical Registration Act, 1961