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 30] [Entire Act] State of Uttar Pradesh - Subsection Section 30(3) in The U.P. Homoeopathic Medicine Act, 1951 (3)The State Government may direct that no alteration in the entries in respect of additional qualifications shall be made unless such fee as may be prescribed, is paid.
