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State of Uttar Pradesh - Section

Section 38 in The United Provinces Indian Medicine Act, 1939

38. Disposal of fees.

- All fees received by the Board on account of registration of Vaidyas and Hakims [* * *] [Deleted by U. P. Act No. 7 of 1956.] and admission to the Board's examinations [* * *] [Deleted by U. P. Act No. 7 of 1956.] under this Act, shall be credited to the Board and shall be applied for the purposes of this Act in accordance with the rules.