Section 36(b) in The Orissa Homoeopathic Act, 1956
(b)all fees received by the Board on account of the registration of Homoeopathic Practitioners [* * *] [Omitted vide Orissa Gazette Extraordinary No. 1113/19-9-1994 - Notification No. 12935-Legislative/19-9-1994-O.A. No. 16 of 1994.] or on account of admission to the examinations held by the Board and licensing of firms for sale of Homoeopathic medicines and drugs and any other fee under this Act;
