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

State of Rajasthan - Subsection

Section 27(3) in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018

(3)The Board may, with the prior approval of the State Government, appointsuch other officers and servants as may be necessary for carrying out the purposes ofthis Act.