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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(e) in The Rajasthan Homoeopathic Medicine Act, 1969

(e)"Practitioner" means a person who practices the Homoeopathic system of Medicine:
(ee)[ "Recognised Medical Qualification" means any of the qualifications in Homoeopathy included in the Second or Third Schedule of the Homoeopathy Central Council Act, 1973] [Added by Rajasthan Act 24 of 1974.].