Section 32 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
32. Power of Board to recognise titles, etc. for purposes of registration.-If
the Board is satisfied that any title or qualification granted or certified by a University,medical institution, examining body or other institution in or outside India is sufficientguarantee that persons holding such title or qualification possess the knowledge andskill requisite for the efficient practice of Electropathy, it may recognize such title orqualification.
