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

State of Maharashtra - Subsection

Section 30(2)(e) in Maharashtra Homoeopathic Practitioners' Act, 1960

(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: