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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Bengal Presidency - Subsection

Section 33(3) in Bengal Medical Act, 1914

(3)In addition to the power conferred by [sub-section (6) of section 11C, section 12 and sub-section (1) of section 21] the Council may, with the previous sanction of the [State Government] make regulations-
(a)to prescribe the fees chargeable in respect of any registration under this Act; and
(b)to regulate the keeping of accounts of such fees.