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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(b) in The Bihar and Orissa Medical Act, 1916

(b)if he is registered under the Medical Acts-
(i)must correctly inform the Registrar of the date of such registration, and
(ii)must furnish the Registrar with a correct statement of the titles or qualifications in respect of which he is to be registered, and of the dates on which he obtained them, or