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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(b) in The U.P. Homoeopathic Medicine Act, 1951

(b)the Board, after inquiry (at which an opportunity has been given to such person to be heard in his defence either personally or through a representative) has found him guilty by a majority of two-thirds of the members present and voting at the meeting of infamous conduct in any professional respect;