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State of Uttar Pradesh - Section

Section 23 in United Provinces Medical Act, 1917

23. Disposal of fees.

- All fees received by the Council under this Act shall be applied for the purposes of this Act, in accordance with such rules as may be made by the [State Government] [Substituted by. A. O. 1950 for (Provincial Government) which had been sub-section by the A. O. 1937 for (L.G.).] under section 34 (2) (c).