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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(2) in The Rajasthan Medical Rules, 1957

(2)If any person whose name has been removed from the Medical Register by the directions of the Council and who still possesses a qualification entitling him to be registered, makes an application to the Council for the restoration of his name to the Register, the procedure hereinafter prescribed shall be followed.