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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(7) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(7)Any answer, evidence, or statement forwarded, or application made by the medical practitioner between the date of issue of the notice and the day named for the hearing of the charge shall be dealt with by the president in such manner as he may think fit.