Section 38(1)(a) in The Rajasthan Indian Medicine Act, 1953

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State of Rajasthan - Subsection

Section 38(1)(a) in The Rajasthan Indian Medicine Act, 1953

(a)that a title, degree or certificate granted by a University, medical corporation, examining body or other institution not included for the time being in Part "A of the Schedule, is sufficient guarantee that the person holding such title, degree or certificate possesses the knowledge or skill requisite, in the opinion of the Board, for efficient Practice as a "A" class Vaidya, Hakim [Naturopathy and Yoga Chikitsak] [Inserted by Notification Act No. 34 of 2015, dated 15.10.2015.] or Midwife, or

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State of Rajasthan - Subsection

Section 38(1)(a) in The Rajasthan Indian Medicine Act, 1953