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

State of Haryana - Subsection

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

(b)The registered practitioner shall then be invited to state his case and to produce his evidence in support of it. He may address the Council at the conclusion of the evidence or at any other time with the permission of the Council.