Section 25A(3)(iii) in The Rajasthan Homoeopathic Medicine Rules, 1971

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State of Rajasthan - Subsection

Section 25A(3)(iii) in The Rajasthan Homoeopathic Medicine Rules, 1971

(iii)Such person, if he was registered on the basis of experience alone u/s 30(2) of the Act or under item 4 of the schedule to the Act, and has no other qualification recognised by the Board for the purposes of registration has proved to the satisfaction of the Registrar by submitting a Certificate from any Magistrate of the District, where he was engaged in practice or otherwise, that during the currency of the Certificate of registration he had been in the regular practice of the Homoeopathic System of Medicine in the State].

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State of Rajasthan - Subsection

Section 25A(3)(iii) in The Rajasthan Homoeopathic Medicine Rules, 1971