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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(2)(i) in The Orissa Nurses and Midwives Registration Act, 1938

(i)the Registrar on receiving an application under Clause (a) or Clause (b) of Sub section (1) from any person in respect of whom he considers that the Council may wish to exercise its powers of refusal under Clause (ii) of this proviso, may refer the said application to the Council or to any Sub-committee appointed by the Council for that purpose, and shall not make any entry in the register in respect of such a person until the entry is permitted to be made by the Council or by the Sub-committee, as the case may be;