Section 67(3) in The Goa Medical Council Rules, 1995
(3)Copies of the relevant documents, if any (including any document given or sent to the Disciplinary Committee by or on behalf of the other party which such other party shall be entitled on proper proof to use at the hearing as evidence in support of or in answer to the charges specified in the notice of inquiry) shall also be supplied to the registered practitioner alongwith the notice and statement of allegations.
