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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(1)(a) in The Orissa Homoeopathic Act, 1956

(a)who has been sentenced by a Criminal Court in any of the States of India to imprisonment for offence declared by the State Government to involve such moral turpitude as would render the entry or continuance of his name in the register undesirable ; or