Section 22(8)(a) in The Gujarat Medical Council Act, 1967

[Cites 0, Cited by 0] [Section 22(8)] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(8)(a) in The Gujarat Medical Council Act, 1967

(a)For the purpose of advising the Council or the Executive Committee, as the case may be, on any question of law arising in any inquiry under this section, there may in all such inquiries be an assessor, who has been for not less than ten years-

(i)an advocate enrolled under the Advocates Act, 1961 (XXV of 1961), or

(ii)an attorney of a High Court.

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State of Gujarat - Subsection

Section 22(8)(a) in The Gujarat Medical Council Act, 1967