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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Rajasthan - Subsection Section 6(2) in The Rajasthan Homoeopathic Medicine Act, 1969 (2)An out-going Chairman, Vice-Chairman or member, if otherwise qualified, shall be eligible of re-election or re-nomination, as the case may be.
