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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(ii) in The Maharashtra Medical Council Act, 1965

(ii)every registered practitioner shall be exempt, if he so desires, from serving on an inquest [under the Code of Criminal Procedure, 1973.] [There words were substituted by Maharashtra 12 of 1984, section 7.]