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 1] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(12) in The Gujarat Homoeopathic Act, 1963 (12)"recognised institution" means any institution recognised by the Council under section 28 for giving instructions in the courses leading to the examinations held by the Council;
