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(1) in The Rajasthan Homoeopathic Medicine Act, 1969 (1)The Homoeopathic Fund shall be kept in a scheduled bank and shall be operated upon by such person or persons and in such manner as may be prescribed.
