Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(3) in The Rajasthan Indian Medicine Act, 1953

(3)As Secretary of the Board and Committees, the Registrar shall under the control, direction and supervision of the Chairman, issue notices of meetings of the Board and Committees, prepare and keep minutes of all such meetings, place the decisions of the Committees before the Board and carry out all decisions of the Board.