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 41] [Entire Act] State of Uttar Pradesh - Subsection Section 41(5) in The U.P. Homoeopathic Medicine Act, 1951 (5)to demand and receive from students such fees as may be prescribed for admission to the Board's examinations;
