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[Cites 0, Cited by 0] [Section 14(10)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(10)(v) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(v)If, before the close of the case for the complainant, it shall appear necessary, the council or committee may, in their discretion, allow the complainant to exhibit evidence not included in the list furnished to the medical practitioner concerned or may themselves call for new evidence, and in such case the medical practitioner shall be entitled to have, if he demands an adjournment of the proceedings for three clear days before the exhibition of such new evidence, exclusive of the day of adjournment and of the day to which the proceedings are adjourned.