Section 45(5) in The Rajasthan Homoeopathic Medicine Act, 1969
(5)[ A registered Homoeopath possessing a recognised medical qualification shall be entitled to appear and give evidence at any inquest or before any Court of Law as an expert under section 45 of the Indian Evidence Act, 1872 (Central Act 1 of 1872) on any matter relating to the homoeopathic system of medicine.] [Added by Rajasthan Act 24 of 1974.]
