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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Maharashtra - Subsection

Section 71(1)(b) in The Maharashtra Medical Council Rules, 1967

(b)The complainant will then be invited to state his case by himself or his legal practitioner and to produce his evidence in support of it. At the conclusion of the evidence of the complainant, his case will be closed.