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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(4) in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016

(4)The Court may, if it thinks fit, summon the medical professional to be examined in person, if the examination under sub-section (3) is not possible due to other special reasons the same be recorded in writing.