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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(4)(i) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(i)The abstract and, where a complaint has been lodged, the complaint, and all other documents which have a bearing on the case, shall be submitted by the registrar to the president who may, if he thinks fit, instruct the registrar to furnish the medical practitioner concerned with a copy of the complaint and other documents and invite him by means of a registered letter to submit any explanation he may have to offer. The documents, including any explanation submitted by the practitioner to the registrar shall, then, be placed before the Council.