Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Homoeopathic Medicine (Amendment) Act, 1983 9 of 1983 [13 September 1983] CONTENTS 1. Short title and commencement 2. Amendment of Sec. 7-A, Rajasthan Act 1 of 1970 3. Repeal and savings Rajasthan Homoeopathic Medicine (Amendment) Act, 1983 9 of 1983 [13 September 1983] PREAMBLE An Act Further to amend the Rajasthan Homoeopathic Medicine Act, 1969. Be it enacted by the Rajasthan State Legislature in the Thirty- fourth Year of the Republic of India, as follows : - 1. Published in Raj. Gaz. Ex. ordinary 4 (Ka)-dated 14.9.19S3 Page 14. 1. Short title and commencement :- (1) This Act may be called the Rajasthan Homoeopathic Medicine (Amendment) Act, 1983. (2) It shall be deemed to have come into force with effect from the 24th day of June, 1983. 2. Amendment of Sec. 7-A, Rajasthan Act 1 of 1970 :- For the existing proviso to Sec. 7-A of the Rajasthan Homoeopathic Medicine Act, 1969 (Rajasthan Act 1 of 1970), hereinafter referred to as the principal Act, the following proviso shall be and shall be deemed always to have been substituted, namely: - "Provided that the State Government may, from time to time, whether by a prospective or a retrospective order, extend the term of the Administrator so appointed subject, however, to the condition that the total term of the Administrator shall not exceed in aggregate a period of four years." 3. Repeal and savings :- (1) Rajasthan Homoeopathic Medicinal (Amendment) Ordinance, 1983 (Ordinance No. 2 of 1983) is hereby repealed. (2) Notwithstanding such repeal, all things done or actions taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amendment by this Act.