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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(1) in The United Provinces Indian Medicine Act, 1939

(1)Notwithstanding anything in any other law for the time being in force, every registered practitioner shall be exempt, if he so desires, from serving on any inquest or as a juror or assessor under the [Code of Criminal Procedure, 1898] [See Now Code of Criminal Procedure, 1973 (2 of 1974).].