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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Goa - Subsection

Section 71(1)(d) in The Goa Medical Council Rules, 1995

(d)At the conclusion of the practitioner's case the Executive Committee shall, if the practitioner has produced evidence, hear the complainant in reply on the case generally, but will bear no further evidence except in any special case in which the Committee may think it right to receive such further evidence. If the practitioner produces no evidence, the complainant will not be heard in reply except by special leave of the Committee;