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 21] [Entire Act] State of Maharashtra - Subsection Section 21(1) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965 (1)The presiding authority shall decide all points of order which may arise and his decision shall be final.
