Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Rajasthan - Subsection Section 37(2) in The Rajasthan Homoeopathic Medicine Act, 1969 (2)On receipt of such certificate or other reliable information regarding such death, the Board shall erase the name of the deceased person to be erased from the register.
