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[Cites 0, Cited by 0] [Section 50(3)] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(3)(c) in The Rajasthan Medical Rules, 1957

(c)a certificate of identity in the Form re-produced below, from-
(i)two practitioners registered under the Act, or
(ii)if the applicant is not the resident in the State of Rajasthan, two persons who are Magistrates or officers holding a commission in the Armed Forced of the Union of India or practitioners registered under the Medical Act or any other State in Indian and resident in that State.