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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(3) in The Rajasthan Homoeopathic Medicine Act, 1969

(3)[ An application for registration under sub-section (1) or (2) shall be accompanied with [such registration fee as may be prescribed by the State Government.] [Substituted by Rajasthan Act 24 of 1974.] Such fee shall not be refundable under any circumstances.]