Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(1) in The Orissa Homoeopathic Act, 1956

(1)The State Government may place a lump sum allotment at the disposal of the Board every year for distribution according to rules to the Homoeopathic dispensaries and institutions in the State imparting instruction in Homoeopathy or carrying on any other activity connected with the aims and objects of the Act.