Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in The Rajasthan Homoeopathic Medicine Board (Examination for Enlisted Homoeopaths) Regulations, 1973

(2)Any Homoeopath whose name has been entered in the list prepared and kept under section 62 and who has completed regular practice of the Homoeopathic System of medicine for a period of not less than 10 years on the date of the submission of his application for admission to the examination shall be eligible to appear at the examination.