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 14] [Entire Act] State of Punjab - Subsection Section 14(4) in The Punjab Homoeopathic Practitioners Act, 1965 (4)Any order of the Council appointing, punishing or removing the Registrar from office shall not be passed without the previous approval of the State Government.
