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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(2) in The Orissa Medical Registration Act, 1961

(2)If the name of a registered practitioner removed under Clause (a) of Section 27 is afterwards re-entered in the register as provided in Clause (b) thereof, the fact of such re-entry shall be published in the Gazette and the certificate of registration shall be returned to the registered practitioner by whom it was surrendered.