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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(4) in The Rajasthan Indian Medicine Act, 1953

(4)Any application for registration made by a person whose case is not clearly governed by the provisions of this Act or of the rules and regulations made thereunder, shall be referred to the Board for such decision, as it may deem fit in consultation with the appropriate Committee.