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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(b) in The Rajasthan Homoeopathic Medicine Rules, 1971

(b)Every Homoeopathic Practitioner eligible to be enlisted under section 62 of the Act and desiring to have himself enlisted shall apply to the Registrar in Form 14 costing Rs. two only duly filled and signed by him. Every such application shall be accompanied by a fee of Rs. 50/- (Rupees Fifty only) and two certificates as provided in rule 25(2).