Section 62(3) in The Rajasthan Homoeopathic Medicine Act, 1969
(3)The provisions of sub-section (2) of section 29, sub-sections (3) to (7) of section 30. section 31 and sub-section (1) of section 36 shall, so far as may be, apply to this list mutatis mutandis.The SchedulePersons who are entitled to have their names entered in the register of Homoeopaths.(See sections 30, 31, 32. 33 and 34)
