Section 43 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
43. Privileges of Electropath.- Subject to the conditions and restrictions laid
down under this Act regarding practice of Electropath by persons possessingrecognised medical qualifications, every person whose name is for the time being borneon the Register shall be entitled according to his qualification to practice Electropathy inany part of the State and to recover in due course of law in respect of such practice anyexpenses, charges in respect of medicaments or other appliances or any fees to whichhe may be entitled but he shall not be entitled to use the term ‘Doctor’ or ‘Dr.” with hisname.
