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[Cites 0, Cited by 0] [Section 72J] [Entire Act]

Bombay Presidency - Subsection

Section 72J(4) in The Bombay Dentists Rules, 1951

(4)At the conclusion of the dentist's case the Council shall, if the dentist has produced evidence, hear the complainant in reply on the case generally, but shall hear no further evidence except in any special case in which the Council may think fit to receive such further evidence. If the dentist produces no evidence the complainant shall not be heard in reply, except by special leave of the Council.