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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Maharashtra - Subsection

Section 71(1)(e) in The Maharashtra Medical Council Rules, 1967

(e)Where a witness is produced by any party before the Council will be first examined by the party producing him, and be cross examined by the adverse party, and then re-examined by the party producing him. The Council reserves to itself the right to decline to admit in evidence any declaration where the declarant is not present or declines to submit to cross examination.