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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(1) in The Karnataka Homeopathic Practitioners Act, 1961.

(1)The income of the Board shall consist of,-
(a)fees received from practitioners and examinees;
(b)the fees, if any, collected by the Court;
(c)grants received from the Government;
(d)donations and other sums received by the Board.