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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(1)(i) in The Maharashtra Medical Council Act, 1965

(i)the conviction of a registered practitioner by a criminal court for an offence which involves moral turpitude ad which is cognizable within the meaning of [the Code of Criminal Procedure, 1973] [These words were substituted for the original by Maharashtra 12 of 1984, Section 5.]; or