Section 49A(1) in The Rajasthan Homoeopathic Medicine Act, 1969
(1)Notwithstanding anything contained in this Act, the State Government may permit a person, who is neither registered under this Act nor his name included in the list prepared and kept under section 62 but whose name is for the time being borne on Part II of the Central Register of Homoeopathy maintained under the provisions of Homoeopathy Central Council Act, 1973 (Central Act No. 59 of 1973), to practise the Homoeopathic System of Medicine in the State.
