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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(5) in The Rajasthan Medical Rules, 1957

(5)Where a witness is produced by any party, before the Council he will be first examined by the party producing him. and then cross-examined by the adverse party, and then re-examined by the party producing him. The Council may decline to admit in evidence any declaration where the declarant is not present for. or decline to submit to. cross-examination.