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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(1)(a) in Maharashtra Homoeopathic Practitioners' Act, 1960

(a)If a registered practitioner has been, after due inquiry held by the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 24(a)(i).] in the manner prescribed by rules, found guilty of any misconduct, the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 24(a)(i).] may-
(i)issue a letter of warning addressed to such practitioner, or
(A)to be removed from the register for such period as may be specified in the direction, or
(B)to be removed from the register permanently.
(ii)direct the name of such practitioner-