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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(4) in The Rajasthan Indian Medicine Act, 1953

(4)The Registrar shall also remove from the registers and lists the names of such practitioners entered therein, as are found upon inquiry or otherwise to have died or to have ceased to be qualified for such entry or as have been subjected to an order of the Board made under sub-section (1) of Section 42.