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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(2) in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016

(2)The Court may, if it thinks fit, and shall, on the application of the prosecution or the accused, examine any such medical professional as to the facts contained in the affidavit.