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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(2)(e) in The Gujarat Homoeopathic Act, 1963

(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;