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[Cites 0, Cited by 0] [Section 21(7)] [Section 21] [Entire Act]

State of Uttarakhand - Subsection

Section 21(7)(a) in Uttarakhand Medical Council Act, 2002

(a)for the purpose of advising the Council or the Executive Committee, as the case may be , on any question of law arising in any inquiry under this section, there may in all such inquired an assessor, who has been for not less than ten years;
(i)an advocate enrolled under the advocated Act 1961, or
(ii)advocate General of the Honor able High Court;
(iii)an attorney of a High Court.