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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

Bombay Presidency - Subsection

Section 30(2)(e) in The Bombay Homoeopathic Practitioners' Act, 1959

(e)fees levied or proposed to be levied and the financial provision made for capital expenditure on buildings and equipment and for continued maintenance and efficient working of the institution :