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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(3) in The Rajasthan Medical Rules, 1957

(3)The application hall be in writing addressed to the Council, in Form No. 6 signed by the applicant and must state clearly the grounds on which it is made. It should be signed before a Magistrate or Oath Commissioner.