Legal Document View

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
[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

Bombay Presidency - Subsection

Section 33(2)(m) in The Bombay Homoeopathic Practitioners' Act, 1959

(m)the manner of holding inquiries under section 23, the conditions and fees for re-entering the name of a practitioner removed under that section, and the remuneration to be paid to the assessors appointed under that section;