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[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(b) in The Bengal Medical Act, 1914

(b)whom the Council, after due inquiry (at which an opportunity has been given to him to be heard in his defence and to appear either in person or by counsel, vakil, pleader or attorney, and which may, in the discretion of the President, be held in camera), have found guilty, by a majority of two-thirds of the members present and voting at the meeting, of infamous conduct in any professional respect.