Section 17 in The Punjab Ayurvedic and Unani Practitioners Act, 1963
17. Procedure in inquiries.
- For the purposes of any inquiry held under clause (b) of sub-section (1) of section 16 the Board or a Committee appointed by the Board shall be deemed to be a court within the meaning of the Indian Evidence Act, 1872 (Act No. I of 1872), and shall, so far as may, follow the procedure laid down in the Code of Civil Procedure, 1908 (Act No. V of 1908).
