Section 29(1) in The Rajasthan Homoeopathic Medicine Act, 1969
(1)Subject to the provisions of this Act and subject to any general or special orders of the State Government or the Board, as the case may be, it shall be the duty of the Registrar, to keep and maintain the register and discharge such other functions as are required to be discharged by him under this Act or by any rules or regulations made thereunder.
