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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(2)(b) in The Gujarat Professional Civil Engineers Act, 2006

(b)that he has been convicted of any offence which, in the opinion of the Council, involves moral turpitude or has been guilty of any infamous conduct in any professional respect or has violated standards of professional conduct and etiquette or the code of ethics which, in the opinion of the Council, renders him unfit to be kept in the register;