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

State of Maharashtra - Subsection

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

(c)The practitioner will then be invited to state his case by himself or by his legal practitioner and to produce his evidence in support of it. He may address the Council either before or at the conclusion of his evidence, but only once.