Section 20(2)(b) in The Rajasthan Indian Medicine Act, 1953

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State of Rajasthan - Subsection

Section 20(2)(b) in The Rajasthan Indian Medicine Act, 1953

(b)two members who shall be-

(i)Vaidyas in the case of the Ayurvedic Committee,

(ii)Hakims in the case of the Unani Tibbi Committee,