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 9(2)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(2)(e) in The Haryana Homoeopathic Practitioners (General) Rules, 1975

(e)All material and documents which are to be laid before the Council as evidence in the case shall be printed or typed and a copy thereof shall be furnished to each member of the Council before the hearing of the case.