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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(2) in The Rajasthan Homoeopathic Medicine Rules, 1971

(2)The Registrar shall place before the Board all the informations and complaints, together with all other record. The Board may either enquire the matter itself or may constitute a Committee for the purpose.