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 47] [Entire Act]

State of Rajasthan - Subsection

Section 47(4) in The Rajasthan Indian Medicine Act, 1953

(4)subject to rules made by the State Government to distribute grants, out of the funds placed at the disposal of the Board, to [Ayurvedic, Unani Tibbi and Naturopathy and Yoga] [Substituted by Notification Act No. 34 of 2015, dated 15.10.2015.]dispensaries and hospitals, infirmaries, lying in hospitals, surgical institutions and maternity houses in Rajasthan: and