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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(1) in The Rajasthan Indian Medicine Act, 1953

(1)The State Government shall appoint, for the purposes of this Act, a person being a practitioner, to be the Registrar who shall ex-officio be the Secretary of the Board and each Committee and shall receive such salary and allowances, as the State Government may from time to time determine.