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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(ii) in The Rajasthan Homoeopathic Medicine Board (D.H.M.S.) Regulations, 1978

(ii)He has paid to the Board the prescribed examination fee and has submitted his application for the examination on the prescribed form in the prescribed manner within the prescribed time.