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[Cites 0, Cited by 0] [Section 14(13)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(13)(ii) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(ii)If the council or committee by a majority find the medical practitioner guilty of infamous conduct in a professional respect, the president shall direct the registrar not to register his name if he be an applicant for registration, or to remove his name altogether or for a specified period from the register of medical practitioners if he is already a registered practitioner except in cases where the council or committee consider that in view of extenuating circumstances, the practitioner may be let off with a warning.