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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Karnataka - Subsection

Section 28(1)(e) in The Karnataka Homeopathic Practitioners Act, 1961.

(e)fees levied or proposed to be levied and the financial provision made for the capital expenditure on buildings and equipment and for the continued maintenance and efficient working of the institution.