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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

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

(3)The Registrar on being satisfied that the applicant is entitled to be registered under the Act shall cause his name to be entered in the Register and issue of a certificate of registration in Form 9.