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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(k) in The Rajasthan Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sales Rules, 1989

(k)"Registered Practitioner" means a medical practitioner registered in any State in India under any law for the registration of medical practitioners;