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[Cites 0, Cited by 0] [Section 45(4)] [Section 45] [Entire Act]

State of Rajasthan - Subsection

Section 45(4)(a) in The Rajasthan Homoeopathic Medicine Act, 1969

(a)to sign or authenticate a birth or death certificate required by any law or rule to be signed or authenticated by a duly qualified medical practitioner,