Legal Document View

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
[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(1)(b) in The Rajasthan Indian Medicine Act, 1953

(b)that such title, degree or certificate not included for the time being in Part "B" of the Schedule is a sufficient guarantee that the person holding the same, possesses the knowledge or skill requisite in the opinion of the Board for efficient practice as a "B" class Vaidya, Hakim or Midwife, or