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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Goa - Subsection

Section 71(2)(b) in The Goa Medical Council Rules, 1995

(b)The practitioner shall then be invited to state his case by himself or by his legal practitioner and to produce his evidence in support of it. He may address the Executive Committee either before or at the conclusion of his evidence, but only once.