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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Punjab - Subsection

Section 48(2)(ii) in The Punjab Ayurvedic and Unani Practitioners Act, 1963

(ii)if he appears in pursuance of the notice, he has been given an opportunity of cross examining any witness who has already been examined by the prescribed authority and has given evidence against him, of calling evidence in his defence and of being heard.