Section 63 in The Rajasthan Indian Medicine Act, 1953
63. Savings.
- Nothing in Sections 61 and 62 shall apply to any person-(a)who is entitled to practise under the Rajasthan Medical Act. or(b)who limits his practice to the art of dentistry, or(c)who practises homeopathy, or(d)who, being a nurse or dai. attends on a case of labour
