Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21(7)] [Section 21] [Entire Act]

State of Uttarakhand - Subsection

Section 21(7)(b) in Uttarakhand Medical Council Act, 2002

(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 advices tendered after the Council or the Executive committee has begin to deliberate as to its findings, every such party or person as a foresaid shall be informed what advice the assessors 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 assessors on any such questions as a foresaid.