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

State of Goa - Subsection

Section 71(1)(c) in The Goa Medical Council Rules, 1995

(c)The practitioner will then be invited to state his case by himself or by his Advocate and to produce his evidence in support of his case, He may address the Council either before or at the conclusion of his evidence but only once;