Section 17 in Uttarakhand Medical Council Act, 2002
17. Persons who may not be registered.
- Notwithstanding anything contained in section 15 and 16, no person whose name has been removed whether before or after the appointed day, from any register kept under this Bill or any other law for the time being in force in India regulating the registration of Medical practitioners on the ground of professional misconduct shall be entitled to have his/her name entered in the register, unless his/her name is duly ordered to be restored to the register from which it was so removed.
