Section 30(2) in The Rajasthan Homoeopathic Medicine Act, 1969
(2)Notwithstanding anything contained in sub-section (1), every practitioner who proves in the prescribed manner that he has been in regular practice of the Homoeopathic system of medicine in the State for a period of not less than three years immediately preceding the date of commencement of this: Act, shall on an application made by him within [one and a half year] [Substituted by Rajasthan Act 4 of 1971.] of such commencement for the registration of his name in the register be, subject to the provisions of this Act, entitled to have his name entered in the register.[Provided that applications delivered to any post office in India or outside within the time prescribed above, shall be considered to have been made within the prescribed time.] [Added by Rajasthan Act 24 of 1974.]
