Section 39(2) in The Rajasthan Indian Medicine Act, 1953
(2)Notwithstanding anything contained in sub-section (1), any practitioner whose name has been removed from either part of the register in pursuance of a direction under Section 38, shall be entitled, subject to the other provisions of this Act and on payment of the fee prescribed by Section 37, to have his name entered in the appropriate list irrespective of whether or not such practitioner possesses the qualifications prescribed, or fulfils the conditions laid down under this Section.
