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Bombay Presidency - Section

Section 26 in Court of Examiners of Homoeopathic and Biochemic Systems of Medicine, Bombay Examinations (Admissions to Conduct of Appointment of Examiners, Paper-setters, fees to be paid etc.) By-laws, 1987

26.

The advance payment to the supervisors shall be paid through the institutions at the rate of ¾ th's of the probable expenditure at the centre, to meet the expenditure connected with the examination at the centre.