Section 52 in The Punjab Homoeopathic Practitioners Act, 1965
52. Corrupt practices entailing disqualification.
- The corrupt practices specified in Schedule II shall entail disqualification for membership of the Council for a period of five years counting from the date on which the finding of the prescribed authority as to such practice has been given :Provided that the State Government may, for reasons to be recorded, remove the disqualification or reduce the period thereof.
