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

NCT Delhi - Subsection

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

(b)Where an assessor advises the Council, or the Executive Committee, as the case may be, on any question of law as to evidence, procedure or any other matter, he shall do so in the presence of every party or person representing a party to the inquiry who appears thereat or if the advice is tendered after the Council or the Executive Committee has begun to deliberate as to its findings, every such patty or person as aforesaid shall be informed what advice the assessor has tendered. Such party or person shall also be informed if, in any case, the Council or the Executive Committee does not accept the advice of the assessor on any such question as aforesaid.