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State of Rajasthan - Section

Section 36 in The Rajasthan Medical Rules, 1957

36.

Whenever information is received that a medical practitioner, who is an applicant for registration, or whose name has already been registered, has been guilty of conduct which prima facie constitutes in famous conduct in a professional respect, the Registrar shall make an abstract of such information and of such further information as he may have subsequently obtained.