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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(1)(d) in The Rajasthan Indian Medicine Act, 1953

(d)that any such title, degree or certificate for the time being included in either part of the Schedule is not a sufficient guarantee as aforesaid, for efficient practice as a practitioner of either class, it may direct-
(i)in the case mentioned in clause (a), that the possession of such title, degree or certificate shall, subject tot he other provisions of this act and on payment of the fee prescribed by Section 33, entitle a person to have himself registered as a "A" class Vaidya. Hakim or Midwife, as the case may be, or
(ii)in the case mentioned in clause (b), that the possession of such title, degree or certificate shall likewise entitle a person to have himself registered as a "B" class Vaidya. Hakim or Midwife, as the case may be, or
(iii)in the case mentioned in clause (c), that the names of the persons possessing such title, degree or certificate shall, if registered in Part A of the registers, be removed therefrom but that any such person shall, subject tot he other provisions of this act and on payment of the fee prescribed by Section 34, be entitled to have himself Registered as a "B" class Vaidya. Hakim or Midwife, as the case may be, or
(iv)in the case mentioned in clause (d), that the possession of such title, degree or certificate shall not entitle a person to have himself registered as a practitioner of either class and that the names of any persons possessing the same shall, if registered in either part of the register, be removed therefrom, and the Schedule shall thereupon be deemed to have been altered accordingly.