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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(1) in The Rajasthan Indian Medicine Act, 1953

(1)The State Government may appoint such other officers and servants, as may be necessary for carrying out the purposes of this Act and determine the number and designations of such officers and servants and their salaries and allowances.