Section 36(2) in The Rajasthan Homoeopathic Medicine Act, 1969
(2)[ The name of any person, against whom an order has been made under clauses (a) and (b) of sub-section (1) shall be entered or re-entered in the register, as the case may be, after 6 years from the date of such order.] [Substituted by Rajasthan Act 24 of 1974.]
