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 23] [Entire Act] State of West Bengal - Subsection Section 23(2) in The West Bengal Homoeopathic System of Medicine Act, 1963 (2)Every application shall be accompanied by the prescribed fee and such proof as may be available or necessary in support of the qualifications stated in the application.
