Section 20(8)(d) in Statutes of the Homoeopathy University, Jaipur, 2011

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State of Rajasthan - Subsection

Section 20(8)(d) in Statutes of the Homoeopathy University, Jaipur, 2011

(d)The Registrar, upon the direction or with prior approval of the President appoint/authorise any officers who may be given special charge of all or any matters referred to under this clause and/or who may be authorized by the President to perform all such actions as the Registrar may himself be authorised to perform under sub-clause (c).

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State of Rajasthan - Subsection

Section 20(8)(d) in Statutes of the Homoeopathy University, Jaipur, 2011