Section 3(3) in The Rajasthan Homoeopathic Medicine Board (Examination for Enlisted Homoeopaths) Regulations, 1973
(3)A certificate from any magistrate of the 1st class in the following form shall be sufficient proof of completion of a minimum period of 10 years of regular practice in the Homoeopathic system of medicine."CertificateThis is to certify that Shri/Shrimati/Kumari ................... son/daughter/wife of....................address..................has, as on .......................completed a period of not less than ten years of regular practice in the Homoeopathic system of medicine. He/She has been in the regular practice of the Homoeopathic system of medicine from ............. to .................Place ............Date..............Signature ...............Full Name ...............Designation .............Full Address ..........."
