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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(2)(e) in West Bengal Yoga and Naturopathic System of Medicine Rules, 2015

(e)the enquiry shall be instituted by the issue of a notice in writing on behalf of the Council by the Registrar, addressed to the Practitioner shall specify the nature and particulars of the charge and the date on which the Council intends to deal with the case, and shall call upon the practitioner to answer the charge in writing and to attend before the Council on that date.