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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2) in The Rajasthan Homoeopathic Medicine Board (Recognition for the Purposes of Affiliation) Regulations, 1973

(2)The Board may with the previous approval of the State Government and subject to such limitations and restrictions as may be considered appropriate, waive or relax any one or more of the above conditions in suitable cases.