Section 36(2)(a) in The Punjab Homoeopathic Practitioners Act, 1965

[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Punjab - Subsection

Section 36(2)(a) in The Punjab Homoeopathic Practitioners Act, 1965

(a)when it is delivered to the prescribed authority -

(i)by person making the petition, or

(ii)by person authorised in writing in this behalf by the person making the petition, or