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[Cites 0, Cited by 0] [Section 23(7)] [Section 23] [Entire Act]

Bombay Presidency - Subsection

Section 23(7)(b) in The Bombay Homoeopathic Practitioners' Act, 1959

(b)Where an Assessor advises the [Council or the Executive Committee] on any question of law as to evidence, procedure or any other matter, he shall do so in the presence of every party, or person representing a party to the inquiry who appears thereat, or if the advice is tendered after the [Council or the Executive Committee] has begun to deliberate as to their findings, every such party or person has as aforesaid shall be informed what advise the assessor has tendered. Such party or person shall also be informed, if in any case the [Council or the Executive Committee] does accept the advice of the assessor on any such question as aforesaid.