Section 46(2)(ii) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003

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State of Jammu-Kashmir - Subsection

Section 46(2)(ii) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003

(ii)if he appears in pursuance of the notice, he has been given an opportunity of cross-examining any witness who has already been examined by the prescribed authority and has given evidence against him, of calling evidence in his defence and of being heard.

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State of Jammu-Kashmir - Subsection

Section 46(2)(ii) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003