Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in The Rajasthan Homoeopathic Medicine Board (Recognition for the Purposes of Affiliation) Regulations, 1973

(2)The panel will have the power to call upon the governing body 'or the authority of the institution to furnish such reports, returns or other information as may be required by the panel for the due performance, of its duties. The institution will provide all reasonable facilities to the panel for the inspection of its buildings, laboratories, hospital, dispensary, library, records etc.