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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1)(iii) in The Rajasthan Homoeopathic Medicine Board (Recognition for the Purposes of Affiliation) Regulations, 1973

(iii)It has such endowment, or fund deposited in a Scheduled Bank as may be considered adequate by the Board for the development and the running of the institution on sound lines.