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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Haryana - Subsection

Section 47(2)(ii) in The Punjab Homeopathic Practitioners Act, 1965

(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.