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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in The Orissa Veterinary Practitioners Rules, 1976

(2)Every such nomination shall be made in writing in Form III with complete and correct particulars as required therein, and shall be certified by a proposer and a seconder qualified to do so under Sub-rule (4) and the candidate shall make and sign the declaration specified in the said Form.