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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Goa - Subsection

Section 71(2)(a) in The Goa Medical Council Rules, 1995

(a)The Registrar shall read to the Executive Committee the notice of inquiry addressed to the practitioner, and will state the facts of the case and produce before the Executive Committee the evidence by which it is supported in the presence of the registered medical practitioner.