Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Rajasthan - Subsection Section 6(3) in The Rajasthan Indian Medicine Act, 1953 (3)Every member other than the Chairman of the Board must possess atleast ten years experience of practice in an Indian System of medicine, surgery or midwifery, as the case may be.
