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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(2) in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018

(2)The name of any person against whom an order has been made underclauses (a) and (b) of sub-section (1) shall be entered or re-entered in the register, asthe case may be, after six years from the date of such order.