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State of Uttar Pradesh - Section

Section 52 in The U.P. Homoeopathic Medicine Act, 1951

52. Restriction on the summoning of Board's servants to produce documents.

- No member or officer or servant of the Board shall in any legal proceeding to which the Board is not a party be required to produce any register or document or to appear as a witness to prove the matters recorded therein, unless ordered by the court for special reasons.