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[Cites 0, Cited by 0] [Section 14(10)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(10)(iv) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(iv)The oral and documentary evidence shall, then, be exhibited. The witnesses shall be examined by, or on behalf of, the complainant and may be cross-examined by, or on behalf of, the medical practitioner concerned. The complainant shall then, be entitled to re-examine the witnesses on any point on which they have been cross-examined. No questions should be asked in re-examination on any new matter without the leave of the coimcil. The council or committee may put Such questions as they think fit.