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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(1) in The Rajasthan Medical Rules, 1957

(1)Upon the conclusion of the case the Council will deliberate thereon in private, and at the conclusion of the deliberations the Chairman shall call upon the Council to vote on the question whether the medical practitioner charged is guilty of infamous conduct in a professional respect.