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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(1)(b) in The Indian Veterinary Council Act, 1984

(b)that he has been convicted of an offence involving moral turpitude and punishable with imprisonment or has been guilty of any infamous conduct in any professional respect or has violated the standards of professional conduct and etiquette or the code of ethics which in the opinion of the State Veterinary Council renders him unfit to be kept in the said register.