Section 38(1)(c) in The Rajasthan Indian Medicine Act, 1953

[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(1)(c) in The Rajasthan Indian Medicine Act, 1953

(c)that any such title, degree or certificate for the time being included in Part "A" of the Schedule is not a sufficient guarantee, as aforesaid, for efficient practice as a "A" class Vaidya, Hakim or Midwife but that the same is a sufficient guarantee, as aforesaid for practice, as a "B" class Vaidya. Hakim or Midwife, or

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State of Rajasthan - Subsection

Section 38(1)(c) in The Rajasthan Indian Medicine Act, 1953