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 18] [Entire Act] State of Tamilnadu - Subsection Section 18(6) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972 (6)The Registrar shall immediately bring into account in the general cash-book all money received or spend by the council.
