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 14] [Entire Act] State of Punjab - Subsection Section 14(2) in The Punjab Homoeopathic Practitioners Act, 1965 (2)The Chairman may, from time to time, grant leave to the Registrar and the Council may appoint a person to act in his place.
