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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(1)(c) in The Rajasthan Homoeopathic Medicine Act, 1969

(c)[ who has been found by the Board or a Committee of the Board specially constituted for this purpose, after an enquiry and after giving the person concerned an opportunity of being heard, to have obtained registration fraudulently or by submitting false or forged or incorrect document or on the basis of mis- representation or by the use of deceitful and dishonest means.] [Added by Rajasthan Act 24 of 1974.]