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[Cites 0, Cited by 0] [Section 21(7)] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(7)(a) in The Delhi Medical Council Act, 1997

(a)For the purpose of advising the Council or the Executive Committee, as the case may be, on any question of law arising in any inquiry under this section, there may in all such inquiries be an assessor, who has been for not less than ten years-
(i)an advocate enrolled under the Advocates Act, 1961, or
(ii)an attorney of a High Court.