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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(1)(ii) in The Gujarat Homoeopathic Act, 1963

(ii)a cognizable offence by a registered practitioner subject to military law for which he is convicted under the Army Act, 1950 (XLVI of 1950), or