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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3) in The Rajasthan Homoeopathic Medicine Board (Recognition for the Purposes of Affiliation) Regulations, 1973

(3)On receipt of an intimation from the Registrar to the effect that the Board is prepared to affiliate it, the institution shall deposit the affiliation fee of Rs. 250/-with the Board within the specified time. The annual affiliation renewal fee shall be paid into the Board before the end of July, every year failing which affiliation will terminate automatically. Unless previously otherwise directed by the Board, annual renewals of affiliation will be granted by the Registrar after the fee therefor, has been paid into the Board.