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[Cites 0, Cited by 0] [Section 14(10)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(10)(vi) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(vi)When the case of the complainant is closed, the medical practitioner concerned shall be required to make his defence, orally or in writing, as he shall prefer. If made in writing, it shall be openly read and a copy shall be given at the same time to the complainant.