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 2] [Entire Act] State of Maharashtra - Subsection Section 2(b) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965 (b)"Presiding authority" means the President or the Chairman or any other member for the time being presiding at the meeting;
