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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(6) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(6)The date on which the appeal is to be taken up by the council shall be notified to the appellant. The appellant shall also be allowed, if he so chooses, to represent his case before the council either by himself or by his pleader.