Section 32(1) in The Rajasthan Indian Medicine Act, 1953
(1)Every person possessing any of the qualifications mentioned in Part A of the Schedule shall, subject to the other provisions of this Act and on payment of the fee prescribed by Section 33, be entitled, subject to such conditions as the Board may prescribe, to have his name entered in the appropriate register as a "A" class Vaidya, Hakim [Naturopathy and Yoga Chikitsak] [Inserted by Notification Act No. 34 of 2015, dated 15.10.2015.] or Midwife as the case may be.
