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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(2) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(2)The registrar shall receive all moneys payable to the council. He shall not retain in his hands any sum exceeding Rs. 100 (Rupees one hundred only), the balance being deposited in the State Bank of India to the credit of the council.