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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(1)(a) in The United Provinces Indian Medicine Act, 1939

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