Section 45(4) in The Rajasthan Homoeopathic Medicine Act, 1969
(4)a registered Homoeopath shall be entitled-(a)to sign or authenticate a birth or death certificate required by any law or rule to be signed or authenticated by a duly qualified medical practitioner,(b)to sign or authenticate a medical or physical fitness certificate required by any law or rule to be signed or authenticated by a duly qualified medical practitioner.(c)[ X X X] [Omitted by Rajasthan Act 24 of 1974.]
