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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(a) in The Rajasthan Homoeopathic Medicine Rules, 1971

(a)Under the proviso of section 62 of the Act, the Registrar shall cause to keep a separate register of such Homoeopaths who have not completed 3 years of practice on the date of commencement of the Act with the columns as provided in Form 13.