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[Cites 0, Cited by 0] [Section 14(13)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(13)(i) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(i)Upon the conclusion of the case, the council or committee will deliberate thereon in private, and at the conclusion of the deliberations, the council or the committee shall vote on the question whether the articles of charge are proved or not and whether they show that the medical practitioner concerned has been guilty of infamous conduct in a professional respect, or not.