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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(3) in The Rajasthan Homoeopathic Medicine Board (D.H.M.S.) Regulations, 1978

(3)No sum, fee, charges etc. not prescribed or authorised by the Board shall be paid to an institution by a student and no such amount shall be demanded or levied or recovered from a student by an institution.