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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(b) in The Orissa Medical Registration Act, 1961

(b)whom the Council, after due enquiry, at which an opportunity has been given to him to be heard either in person or through an agent and which may, in the discretion of the President, be held in camera, has found guilty, by a majority of two-thirds of the members present and voting at the meeting of any infamous conduct in his profession: