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 43] [Entire Act] State of Rajasthan - Subsection Section 43(2) in The Rajasthan Homoeopathic Medicine Act, 1969 (2)To defray the current expenses of the Board such sum as the State Government may deem sufficient may be kept with the Registrar by way of imprest money.
