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[Cites 0, Cited by 0] [Section 20(8)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(8)(b) in The Gujarat Homoeopathic Act, 1963

(b)In every inquiry under this section, the advice to be tendered by the assessor to the Council on any question of law shall be tendered by him in the presence of the registered practitioner whose misconduct is under inquiry or the person representing him at the inquiry, and if the advice is tendered after the Council has begun to deliberate as to its findings, such practitioner or person shall be informed what advice the assessor has tendered. Such practitioner or person shall also be informed, if in any case the Council does not accept the advice of the assessor on any such question as aforesaid.