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 72K] [Entire Act] Bombay Presidency - Subsection Section 72K(1) in The Bombay Dentists Rules, 1951 (1)The Registrar to the Council shall read the notice issued under rule 72-E and shall state the facts of the case and produce before the Council the evidence in support thereof.
