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 42] [Entire Act] State of Uttar Pradesh - Subsection Section 42(3) in The U.P. Homoeopathic Medicine Act, 1951 (3)Subject to the like provisions, the Board may vary or alter from time to time, as circumstances may render desirable, the budget sanctioned under sub-section (2).
