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State of Rajasthan - Section

Section 34 in The Rajasthan Homoeopathic Medicine Act, 1969

34. Information required from applicants for registration.

- Every person who applies to have his name entered in the register must satisfy the Registrar that he is possessed of some degree, title or qualification specified in the Schedule and he must inform the Registrar of the date on which he obtained the degree, title or qualification which entitles him to claim registration under this Act and shall also furnish any other information required by the Registrar in order to enable him to discharge his duties under the Act.