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

State of Maharashtra - Subsection

Section 20(1)(i) in The Maharashtra Medical Practitioners Act, 1961

(i)the conviction of a registered practitioner by a criminal court for an offence which involved moral turpitude, and which is cognizable within the meaning of [the Code of Criminal Procedure, 1973] [These words were substituted for the words 'the Code of Criminal Procedure, 1898' by Maharashtra 23 of 1982, Section 22(b).] [*] [See now the Code of Criminal Procedure, 1972 (2 of 1974).]; or