Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(2)(g) in West Bengal Yoga and Naturopathic System of Medicine Rules, 2015

(g)in every case in which the Council resolves that mi enquiry shall be instituted, the notice for an enquiry be issued accordingly, and the complainant (if any) and the practitioner charged shall, upon request in writing for that purpose signed by him or representative, entitled to be supplied with a copy of any declaration, explanation, answer of other document given or sent to the Council by or on behalf of the other party by the Registrar, which may on proper proof be used at the hearing as evidence in support of or in answer to the charge specified in the notice of enquiry;