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 Rajasthan - Subsection Section 27(5) in The Rajasthan Homoeopathic Medicine Rules, 1971 (5)At the meeting held for the purpose, the appellant shall have a right to appear personally or through a legal adviser only authorised by him to be heard.
