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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

NCT Delhi - Subsection

Section 30(2)(l) in The Delhi Medical Council Act, 1997

(l)manner for taking disciplinary action, etc., against registered practitioners by the Council or by the Executive Committee, conditions subject to which and the tee for re-entering the name of a practitioner in the register and the remuneration to he paid to an assessor under Section 21;