Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Rajasthan - Subsection Section 6(4) in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013 (4)The Authority shall communicate to the clinical establishment this objections received, if any, for response within a period of forty five days.
