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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(4) in The Rajasthan Indian Medicine Act, 1953

(4)A registered practitioner shall be entitled to sign or authenticate:-
(a)a birth or death certificate required by any law or rule to be signed or authenticated by a duly qualified medical practitioner, and
(b)a medical or physical fitness certificate required by law or rule to be signed or authenticated by a duly qualified medical practitioner.