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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(3)(e) in The Haryana Homoeopathic Practitioners (General) Rules, 1975

(e)Where a witness is produced by a party before the Council, he shall first be examined by party producing him and then cross-examined by the adverse party and then re-examined if allowed by the Council, by the party producing him. The Council may decline to admit in evidence any declaration where the declarant is not present or declines to submit to cross-examination.