Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] Union of India - Subsection Section 23(5) in THE NATIONAL ANTI-DOPING ACT, 2022 (5)Each party to the proceedings shall have right to present relevant evidence, to call and examine witnesses and to submit written and oral submissions.
