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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2)(e) in The Orissa Homoeopathic Act, 1956

(e)one who, in the opinion of the Board, is of sufficient reputation and ability and is well-known for his skill in his profession and has been practising the Homoeopathic system of medicine for a period of not less than ten years prior to the commencement of this Act and who has applied for the registration of his name in the register before such date as may be notified in this behalf by the State Government in the Gazette.