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 19] [Entire Act] State of Uttar Pradesh - Subsection Section 19(1) in The U.P. Homoeopathic Medicine Act, 1951 (1)There shall be paid to the member of the Board such travelling and daily allowances not exceeding those payable to the members of the State Legislature as may be prescribed.
