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 19] [Entire Act] State of Uttar Pradesh - Subsection Section 19(2) in The U.P. Homoeopathic Medicine Act, 1951 (2)No member shall receive any pay :Provided that the Chairman may receive such pay, allowances or emoluments as may be prescribed by rules.
