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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(2)(iii) in The Rajasthan Indian Medicine Act, 1953

(iii)Midwives in the case of the midwifery Committee, appointment by the Board from amongst its own members or outsiders or both, as it may decide.