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 27] [Entire Act] State of Karnataka - Subsection Section 27(4) in The Karnataka Homeopathic Practitioners Act, 1961. (4)It shall also be the duty of the Board to inspect all institutions recognised under section 28 once at least in every two years.
