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(2) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965 (2)No discussion on any point of order shall be allowed, except with the consent of the presiding authority.
