Section 21(2)(b) in Uttarakhand Medical Council Act, 2002

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State of Uttarakhand - Subsection

Section 21(2)(b) in Uttarakhand Medical Council Act, 2002

(b)Direct the name of such practitioner-

(i)to be removed from the register for such period as may be specified in the aforesaid direction; or

(ii)to be removed from the register permanently.