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State of Rajasthan - Section

Section 46 in The Rajasthan Homoeopathic Medicine Act, 1969

46. Exemption from serving on inquests.

- Notwithstanding anything in any other law for the time being in force, every registered Homoeopath shall be exempted, if he so desires, from serving on any inquest or as a juror under the Code of Criminal Procedure, 1898 (Central Act V of 1898).