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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(a) in The Rajasthan Homoeopathic Medicine Act, 1969

(a)that any title or degree granted or qualification certified by a University, medical corporation, examining body or other institution in or outside India is sufficient guarantee that persons holding such title, degree or qualification possess the knowledge and skill requisite for the efficient practice of Homoeopathy, or