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 39] [Entire Act] State of Maharashtra - Subsection Section 39(i) in Maharashtra Homoeopathic Practitioners' Act, 1960 (i)the service rendered by such Registrar, officers and servants before the said date shall be deemed to be service rendered under the Council;
