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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Gujarat - Subsection

Section 82(1)(d) in Gujarat State Council for Physiotherapy Rules, 2013

(d)At the conclusion of the practitioner's case, the Council shall, if the practitioner has produced evidence, hear the complainant in reply on the case generally, but shall hear no further evidence except in any special case in which the Council may think it proper 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 Council.