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State of Tamilnadu - Section

Section 73 in Bye-Laws of the Tamil Nadu Medical Council

73.

In the case of such an appeal, the Executive Committee or the Council shall consider: -
(i)whether the facts on which the order was based have been established;
(ii)whether the facts established afford sufficient ground for taking action; and
(iii)whether the penalty is excessive, adequate or inadequate and after such consideration shall pass such order as it thinks proper.