Section 42(1)(b) in The Rajasthan Indian Medicine Act, 1953

[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Rajasthan - Subsection

Section 42(1)(b) in The Rajasthan Indian Medicine Act, 1953

(b)whom the Board after enquiry by itself or through a Committee (at which opportunity has been given to him to be heard in his defence and to appear either in person or by counsel, vakil, pleader or advocate, and which may, in the discretion of the Board, be held in camera), has found guilty of professional misconduct or other infamous conduct by a majority of atleast two-thirds of the members present and voting at the meeting.

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State of Rajasthan - Subsection

Section 42(1)(b) in The Rajasthan Indian Medicine Act, 1953