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 16] [Entire Act] State of Gujarat - Subsection Section 16(2) in The Gujarat Homoeopathic Act, 1963 (2)The Council may from time to time grant leave to the registrar:Provided that if the period of leave does not exceed two months, the leave may be granted by the President.
