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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(2) in The Orissa Medical Registration Rules, 1965

(2)The practitioner shall then be invited to state his case himself or by his legal representative, and to produce his evidence in support of it. He may address the Council either before or at the conclusion of his evidence, but only once.