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 28] [Entire Act] Bombay Presidency - Subsection Section 28(iv) in The Bombay Homoeopathic Practitioners' Act, 1959 (iv)every registered practitioner shall be exempt, if he so desires, from serving on an inquest, [under the Code of Criminal Procedure, 1973].
