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[Cites 0, Cited by 0] [Section 25A(3)] [Section 25A] [Entire Act]

State of Rajasthan - Subsection

Section 25A(3)(ii) in The Rajasthan Homoeopathic Medicine Rules, 1971

(ii)Such person has paid to the Board an additional fee of rupees five for every month or part thereof for default committed in submitting the prescribed renewal fee and the application for renewal.