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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(7) in The Rajasthan Medical Rules, 1957

(7)The Penal and Ethical Cases Committee shall consider the application an may, if they think fit. adjourn the consideration of it to a future date or require further evidence or explanations from the applicant.