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[Cites 0, Cited by 0] [Section 14(10)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(10)(ix) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(ix)If the medical practitioner concerned makes only an oral defence and exhibits no evidence, the inquiry shall end with his defence. If he records a written defence or exhibits evidence, the complainant shall be entitled to a general oral reply on the whole case and may also exhibit evidence to contradict any evidence exhibited for the defence, in which case the medical practitioner concerned shall not be entitled to any adjournment of the proceedings, although such new evidence were not included in the list furnished to him.