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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(2) in The Rajasthan Indian Medicine Act, 1953

(2)The State Government may likewise place at the disposal of the Board any sum or sums earmarked for specific purposes, and the Board shall administer them for those purposes only and subject to the conditions, if any, laid down by the State Government.