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State of Rajasthan - Section

Section 58 in The Rajasthan Indian Medicine Act, 1953

58. Restriction on the summoning of Board's servants to produce documents.

- No member, officer or servant of the Board shall, in any legal proceeding to which the Board is not a party, be required to produce any register or document or to appeal as witness to prove the matters recorded therein, unless by order of the Court made for special reasons.