Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Rajasthan - Subsection Section 11(2) in The Rajasthan Homoeopathic Medicine Board (D.H.M.S.) Regulations, 1978 (2)On an application made to it by an institution the Board may permit an institution to recover from its students such other charges as it may deem proper.
