Section 39(1)(b) in Homoeopathic Practitioners (Professional Conduct, Etiquette and Code of Ethics) Regulations, 1982

[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

(b)remove his name from the Register of State Homoeopathic practitioners permanently or for specified period if convicted of any offence:

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