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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(3)(c) in The Haryana Homoeopathic Practitioners (General) Rules, 1975

(c)The registered practitioner will then be invited to state his case and to produce evidence in support of it. He may address the Council after the conclusion of his evidence or at an other stage with the permission of the Council.