Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(1) in The Rajasthan Indian Medicine Act, 1953

(1)The Board shall, with the previous approval of the State Government and in consultation with the appropriate Committee,-
(a)prescribe the minimum qualifications which shall be required of a person for enlistment under Section 36, and
(b)lay down the conditions which a person seeking such enlistment shall be required to have fulfilled or to fulfil.