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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(1) in The Rajasthan Indian Medicine Act, 1953

(1)Any person who is for the time being registered 'as' a 'B' class practitioner may, subject to the other provisions contained in this Act, and the rules or regulations made thereunder and on payment of a fee of five rupees, apply to the Registrar for being registered as 'A' class practitioner.