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State of Punjab - Section

Section 21 in The Punjab Ayurvedic and Unani Practitioners Act, 1963

21. Exemption from serving on inquests.

- Notwithstanding anything in any other law for the time being in force, every registered practitioner shall be exempt, if he so desires, from serving on any inquest under the Code of Criminal Procedure, 1898 (Act No. V of 1898).