Section 11 in The U.P. Homoeopathic Medicine (Amendment) Act, 1977
11. Transfer of Faculty Fund to Homoeopathic' Fund.
- With effect from the date of commencement of this Act monies credited to the Faculty Fund established under sub-section (5) of Section 41-A of the Uttar Pradesh Homoeopathic Medicine Act, 1951, as it stood before its repeal by Section 4, shall stand transferred to the Homoeopathic Fund established under Section 44 of the said Act.
