Section 41(2) in The Rajasthan Indian Medicine Act, 1953
(2)Every person who applies to have his name entered in a list must satisfy the Board that he is entitled to such enlistment by virtue of the qualifications or conditions prescribed under Section 39, and he must likewise inform the Registrar of all particulars relating to such qualifications or conditions and shall furnish other information required by the Registrar in order to enable him to discharge his duties under this Act.
