Legal Document View

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
[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Rajasthan - Subsection

Section 57(2)(s) in The Rajasthan Homoeopathic Medicine Act, 1969

(s)the conditions for the grant of licence, the renewal of licence and the fees payable thereof; [***] [Deleted 'and' by Rajasthan Act No. 2 of 2018, dated 20.1.2018.]
(sa)[ the manner in which, and the fee on payment of which, a person shall be permitted under section 49-A to practise the Homoeopathic System of Medicine in the State; and] [Inserted by Rajasthan Act No. 2 of 2018, dated 20.1.2018.]