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 69] [Entire Act] State of Maharashtra - Subsection Section 69(2) in The Maharashtra Medical Council Rules, 1967 (2)The complainant may, on application in writing, obtain copies of any explanation, statement or other documents put forth in the defence by the registered practitioner.
