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[Cites 0, Cited by 3] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(b) in The Orissa Homoeopathic Act, 1956

(b)a registered Homeopathic Practitioner shall be eligible to hold any appointment as a medical officer in any dispensary, hospital, infirmary or lying-in-hospital supported by or receiving a grant from the State Government or any local authority and treating patients according to the Homoeopathic system of medicine;