Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Rajasthan - Subsection Section 7(b) in The Rajasthan Homoeopathic Medicine Rules, 1971 (b)The Registrar shall make a report to the Government in writing regarding any anticipatory vacancy in the office of any member 90 days before the vacancy is likely to occur.
