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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(4)(a) in The Haryana Homoeopathic Practitioners (General) Rules, 1975

(a)The Registrar shall read to the Council the notice of enquiry addressed to the registered practitioner and shall state the facts of the case and produce before the Council the evidence by which it is supported.