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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Maharashtra - Subsection

Section 71(1)(f) in The Maharashtra Medical Council Rules, 1967

(f)The president and the assessor, if any, appointed under section 22 may not put questions to the complainant and registered practitioner including any of their witnesses; and members of the Council, through the President, may likewise put questions to them.