21A. [ Provisional registration. [Inserted vide Orissa Gazette Extraordinary No. 894/23-6-1987-o. A. No. 14 of 1987.]
- Notwithstanding anything contained in Section 21, where the courses of study in the Homoeopathic system of medicine to be undergone for obtaining a Degree or Diploma under the Act includes a period of training after a person has passed the qualifying examination and before conferment of such qualification on him, any such person shall, on a written application made to the Registrar and on payment of rupees ten and on submission of the documents as will be required by the Registrar, be entitled to have his name entered provisionally in the register of registered Homoeopathic Practitioners in order to enable him to practise Homoeopathic system of medicine under supervision of qualified persons authorised to impart the training in an approved institution during the aforesaid period of training.] [Substituted vide Orissa Gazette Extraordinary No. 1113/19-9-1994-Notification No. 12935-Legislative/19.9-1994-o.A. No. 16 of 1994.]
