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State of Uttar Pradesh - Section

Section 45 in The U.P. Homoeopathic Medicine Act, 1951

45. Custody and investment of Homoeopathic Fund.

- The Homoeopathic Fund shall be kept in the [State Bank of India] [Substituted by U. P. Act 25 of 1975.] or with the previous sanction of the State Government, in any other bank.