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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Gujarat - Subsection

Section 82(1)(e) in Gujarat State Council for Physiotherapy Rules, 2013

(e)Where a witness is produced by any party before the Council, he will be first examined by the party producing him, and be cross-examined by the opposite party and then may be re-examined by the party producing him. The Council reserves the right to decline to admit in evidence any declaration where the declarant is not present or declines to submit to the cross-examination.