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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Rajasthan - Subsection

Section 91(1) in Rajasthan State Dental Council Rules, 2008

(1)If information is received by the registrar that an offence under the Act has been committed or if there is a complaint, require the complainant to produce by means of a written statement or otherwise, prima facie proof of the matters complained of.