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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2) in The Orissa Medical Registration Rules, 1965

(2)The procedure for nomination shall be the same as laid down in Sub-rules (2) to (4) of Rule 18 for the election of the President, with this difference that a member may nominate or second as many as three persons.