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 32] [Entire Act] State of Rajasthan - Subsection Section 32(ii) in The Rajasthan Homoeopathic Medicine Act, 1969 (ii)in case (b) that the possession of such title, degree or qualification shall not entitle a person to have his name entered in the register.
