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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(2) in Rajasthan Para-medical Council Regulations, 2014

(2)The Registrar may direct that any person whose name is ordered to be removed from a register shall be ineligible for registration under this Act either permanently or for such period as may be specified.