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 5(2)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2)(c) in The Rajasthan Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sales Rules, 1989

(c)A homeopathic practitioner as Manager or Supervisor of a homeopathic hospital/dispensary/clinic run either by private individual/s or organisation/s or Government or Municipal council/Board or any other local body upto the requirement of such hospital/dispensary/clinic for a period of 12 months;