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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(1)(c) in The Rajasthan Homoeopathic Medicine Rules, 1971

(c)Information or complaints unaccompanied by affidavit or copy of judgments are liable to be dismissed summarily at the discretion of the Board.