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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(1) in The Rajasthan Medical Rules, 1957

(1)An application for the restoration to the Medical REgister of a name removed under section 25 of the Act shall not be entertained before the ordinary meeting of the Council next succeeding that in which the removal was ordered.