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 15] [Entire Act] State of Assam - Subsection Section 15(b) in Assam Homoeopathic Medicine Act, 1955 (b)all fees received by the Board on account of registration of Homoeopaths, admission to the Board's examination and licensing of firm for sale of drugs under the Act;
