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 8] [Entire Act] State of Rajasthan - Subsection Section 8(b) in The Rajasthan Medical Rules, 1957 (b)for the purposes of elections under clauses (e) and (f) of Section 4, the Registrar, and includes any officer deputed for the time being by the Registrar to perForm or assist him in his duties under these rules.
