Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Rajasthan - Subsection Section 22(4) in The Rajasthan Indian Medicine Act, 1953 (4)All decisions taken by a Committee shall be placed before the Board which may-(i)accept them with or without modification, or(ii)reject them with or without a direction for reconsideration.
