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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(2) in The Rajasthan Indian Medicine Act, 1953

(2)Every direction of the Board under sub-section (1), shall be subject to confirmation by the State Government and shall take effect upon the publication of such confirmation in the Rajasthan Gazette.