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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(3)(d) in The Haryana Homoeopathic Practitioners (General) Rules, 1975

(d)At the conclusion of the registered practitioner's case the Council shall, if the practitioner has produced evidence, hear the complainant in reply on the case generally, but will allow no further evidence except in any special case in which the Council may think fit to allow such further evidence. If the registered practitioner produces no evidence in defence, the complaint shall not be heard in reply except by special leave of the Council.