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[Cites 0, Cited by 0] [Section 23(7)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(7)(b) in Maharashtra Homoeopathic Practitioners' Act, 1960

(b)Where an assessor advises the [Council or the Executive Committee] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 24(e).] 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] [This word was substituted for the word Board by Maharashtra 16 of 1988, Section 24(e).] has begun to deliberate as to their findings, every such party 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 Board does accept the advice of the assessor on any such question as aforesaid.