Section 20(8)(a) in The Gujarat Homoeopathic Act, 1963

[Cites 0, Cited by 0] [Section 20(8)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(8)(a) in The Gujarat Homoeopathic Act, 1963

(a)For the purpose of advising the Council on questions of law arising in any inquiry before it, there may be appointed by the Council an assessor, who on the date of appointment is-

(i)an advocate enrolled under the Indian Bar Councils Act, 1926 (XXXVIII of 1926), or the Advocates Act, 1961 (XXV of 1961), or

(ii)an attorney of a High Court,

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State of Gujarat - Subsection

Section 20(8)(a) in The Gujarat Homoeopathic Act, 1963