Section 23 in Karnataka Medical Registration Act, 1961
23. Exemption from serving on inquests, etc.
- Notwithstanding anything in any other law for the time being in force, every person who shall be registered under this Act shall be exempt, if he so desires, from serving on any inquest or as a juror under [the Code of Criminal Procedure, 1973 (Central Act 2 of 1974)] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.]
