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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(1) in The Rajasthan Homoeopathic Medicine Rules, 1971

(1)The State Government may by notification delegate all or any of its powers under the Act or these rules to any person or authority subordinate to it, subject to such restrictions, limitations and conditions and subject to such control and revision by such authority as may be specified in the notification.