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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Goa - Subsection

Section 62(3) in The Goa Medical Council Rules, 1995

(3)No complaint shall be entertained unless it is in writing, addressed to the Council and signed by the person making it and shall state the grounds of complaint, and shall be accompanied by declarations as to the facts of the case. All anonymous complaints may be disregarded, by the President, unless he finds it essential to process the same in larger interest of the profession.