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[Cites 0, Cited by 0] [Section 46(4)] [Section 46] [Entire Act]

State of Uttar Pradesh - Subsection

Section 46(4)(c) in The U.P. Homoeopathic Medicine Act, 1951

(c)give evidence at any inquest or in any court of law as an expert under Section 45 of the Indian Evidence Act, 1872, or any matter relating to medicine, surgery or midwifery.