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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(1) in The Orissa Medical Registration Act, 1961

(1)The Registrar shall keep the register in accordance with the provisions of this Act and of any order may be the Council, and shall, from time to time, make all necessary alteration in the registered addresses or appointments and the registered qualifications or titles of such practitioners and cause the name of any practitioner who has died, to be removed from the register.