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[Cites 0, Cited by 6] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(d) in The Indian Medical Council Act, 1956

(d)shall be entitled to give evidence at any inquest or in any Court of Law as an expert under section 45 of the Indian Evidence Act, 1872 (1 of 1872) on any matter relating to medicine.