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

State of Maharashtra - Subsection

Section 71(1)(d) in The Maharashtra Medical Council Rules, 1967

(d)At the conclusion of the practitioner's case, the Council shall, if the practitioner has produced evidence, hear the complainant in reply on the case generally, but will hear no further evidence except in any special case in which the Council may think it right to receive such further evidence. If the practitioner produces no evidence, the complainant will not be heard in reply except by special leave of the Council.