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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(2) in The Orissa Homoeopathic Act, 1956

(2)The Board shall by regulations, among others, lay down the fee to be paid, for admission to such examination, the subjects in which the examination shall be held, and the minimum standard of proficiency to pass the examination.