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] [Entire Act] State of Himachal Pradesh - Section Section 25 in Himachal Pradesh Homoeopathic Practitioners Act, 1979 25. Fees received by the Council. - All moneys received by the Council as fees under this Act shall be applied for the purpose of this Act in accordance with the rules made thereunder.
