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 53(2)] [Section 53] [Entire Act] State of Haryana - Subsection Section 53(2)(k) in The Punjab Homeopathic Practitioners Act, 1965 (k)the authority to whom election petitions may be presented and by whom such petitions maybe inquired into and decided under Part III;