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 38(5)] [Section 38] [Entire Act]

Bombay Presidency - Subsection

Section 38(5)(i) in The Bombay Homoeopathic Practitioners' Act, 1959

(i)the service rendered by such Registrar, officers and servants before the said date shall be deemed to be service rendered under the Council;