Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(1)(iii) in The Maharashtra Medical Practitioners Act, 1961

(iii)any conduct which, in the opinion of the [Council] [This word was substituted for the word 'Board' by Maharashtra 23 of 1982, Section 22(a).] is infamous in relation to medical profession particularly under any code of ethics prescribed by the Board.