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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Maharashtra - Subsection

Section 91(2) in The Maharashtra Medical Council Rules, 1967

(2)Such estimate shall make provision for the fulfilment of the liabilities of the Council and for effectually carrying out its objects. It shall include on its revenue side besides all revenue ordinarily anticipated, all fees received from registration and other sources,