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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(9) in The Rajasthan Homoeopathic Medicine Rules, 1971

(9)The Registrar shall be authorised to implement the decision of the Board.The minute book of the proceedings of the meeting and all other such record shall be kept in the custody of the Registrar.