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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Goa - Subsection

Section 67(2) in The Goa Medical Council Rules, 1995

(2)The notice shall be accompanied by a statement of allegations on which each charge is based. The relevant allegations as to facts, the inferences which they lead to and the circumstances supporting such inferences shall be clearly mentioned alongwith any other circumstances proposed to be considered while passing orders on the case.