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 21A] [Entire Act] State of Punjab - Subsection Section 21A(g) in The Punjab Homoeopathic Practitioners Act, 1965 (g)to appoint any Committee or Board of studies as may be necessary and to lay down their constitution, duties and functions;
