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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(9) in The Rajasthan Homoeopathic Medicine Rules, 1971

(9)While an appeal under this rule is heard before the Advisory Committee, the appellant shall have a right to produce oral and documentary evidence at the meeting, but the person presiding at the meeting shall have the power of regulating the taking of such evidence as is regarded by him as, irrelevant need not be recorded at the meeting.