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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(1) in The Orissa Medical Registration Act, 1961

(1)If any registered practitioner whose name has been removed from the register under Clause (a) of Section 27 falls without sufficient cause to surrender his certificate of registration he shall be punishable with fine which may extend to .fifty rupees.