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State of Rajasthan - Section

Section 34 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018

34. Information required from applicants for registration.-Every person who

applies to have his name entered in the register must satisfy the Registrar that hepossesses recognized medical qualification and he must inform the Registrar of thedate on which he obtained the such qualification and shall also furnish any otherinformation required by the Registrar in order to enable him to discharge his dutiesunder the Act.