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State of Rajasthan - Section

Section 5 in The Rajasthan Indian Medicine Act, 1953

5. Dissolution of existing Boards.

- On the date, the first Board is established and constituted under the provisions of this Act, any existing Boards of Indian Medicine, established and constituted under the Act and laws repealed by Section 2 shall cease to exist and all their assets and liabilities shall devolve upon the Board established and constituted under this Act.