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 15] [Entire Act] State of Maharashtra - Subsection Section 15(4) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965 (4)A speech shall be strictly relevant and confined to the subject-matter of the motion on which it is made.
