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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Rajasthan - Subsection

Section 40(xiii) in The Rajasthan Homoeopathic Medicine Act, 1969

(xiii)to do such acts, not inconsistent with the provisions of this Act and the rules and regulations made thereunder, as may be necessary for the furtherance of the objects of this Act;