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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Rajasthan - Subsection

Section 45(3) in Rajasthan Para-medical Council Regulations, 2014

(3)An application for registration shall be addressed to the Registrar and if the Registrar is satisfied that the applicant is entitled to have his name entered in the register, he shall enter thereon the name of the applicant and issue to him a certificate of registration in Form-3. The certificate of registration shall be issued with seal and signature of the Registrar. The Registration shall be valid for a period of five years.