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 72J] [Entire Act] Bombay Presidency - Subsection Section 72J(2) in The Bombay Dentists Rules, 1951 (2)The complainant shall then be invited to state his case by himself or his legal adviser and to produce his proof in support thereof. At the conclusion of the complainant's proof his case will be closed.
