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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(1)(c) in The Rajasthan Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sales Rules, 1989

(c)a registered practitioner as Manager or Supervisor of a hospital, dispensary or clinic run either by private individual/s or organisation/s or Government or Municipal council/Board or any other local body upto the requirement of such hospital/dispensary/clinic for a period of 12 months.