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(2) in The Bombay Dentists Rules, 1951 (2)The dentist shall then be invited to state his case by himself or by his legal adviser and to produce any proof in support thereof. He may address the Council either before or at the conclusion of his proof, but only once.
