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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttarakhand - Subsection

Section 10(f) in Uttarakhand Medical Council Act, 2002

(f)To receive complaints from public (including patients and their relatives) against misconduct or negligence by a medical practitioner, to proceed for inquest, take a decision on the merits of the case and to initiate disciplinary action or award compensation and similarly to take action against frivolous complaints.