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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(1) in The Maharashtra Acupuncture System of Therapy Act, 2015

(1)The income of the Council shall consist of,-
(a)fees received from the practitioners;
(b)any other sums, including donations, received by the Council :
Provided that, no donation shall be received by the Council from a foreign national, body, agency, institution or Government without the previous approval of the State Government.