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State of Uttar Pradesh - Section

Section 47 in The U.P. Homoeopathic Medicine Act, 1951

47. Exemptions from serving on inquests.

- 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.] [Now Code of Criminal Procedure, 1973.]