Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Rajasthan - Subsection Section 6(iii) in The Rajasthan Homoeopathic Medicine Rules, 1971 (iii)Election programme shall be decided by the Government and it shall be the duty of the Registrar to comply with the directions of the Government issued from time to time.
