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 4] [Entire Act] State of Rajasthan - Subsection Section 4(5) in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013 (5)The proceedings of the meeting of the Authority shall be preserved in the form of minutes which shall be authenticated by the Chairperson.
