Section 30(2A) in The Rajasthan Homoeopathic Medicine Act, 1969
(2A)[ For the removal of doubts, it is declared that it shall be lawful for the Registrar to review such applications, on his own motion or an application made to him, as were rejected on the ground of not having been made within the prescribed time.] [Inserted by Rajasthan Act 24 of 1974.]
