Section 36(1)(b) in The U.P. Homoeopathic Medicine Act, 1951

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(1)(b) in The U.P. Homoeopathic Medicine Act, 1951

(b)whom the Board or a Committee specially authorized for the purpose after enquiry (at which opportunity has been given to him to be heard in his defence and to appear either in person or by counsel, vakil, pleader or attorney, and which may in the discretion of the Board, be held in camera) has found guilty of professional misconduct or other infamous conduct by a majority of at least two-thirds of the members present and voting at the meeting.

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State of Uttar Pradesh - Subsection

Section 36(1)(b) in The U.P. Homoeopathic Medicine Act, 1951