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State of Rajasthan - Section

Section 35 in The Rajasthan Medical Rules, 1957

35.

Besides the certified copy of the entry in the register of registered practitioners, referred to in the proviso to sub- section (2) of section 32 of the Act, the Council may issue a certificate of registration, in such Form as it thinks fit to any person whose name has been entered upon the register and who desires to obtain such certificate.