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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(3) in The Orissa Clinical Establishments (Control and Regulation) Rules, 1994

(3)The application shall be accompanied with a site plan of the premises, document showing the educational qualification of the Directors, Proprietor and Partner, as the case may be, and such other relevant documents ancillary and incidental to the establishment/ maintenance/renewal as specified in Schedule 'A'.