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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1) in The Rajasthan Homoeopathic Medicine Board (Examination for Enlisted Homoeopaths) Regulations, 1973

(1)An enlisted Homoeopath who is declared successful at the examination shall be awarded a certificate in such form as may be prescribed by the Board and he shall be entitled to be registered as a Homoeopath under section 30(1) of the Act.