Section 10(d) in Himachal Pradesh Homoeopathic Practitioners Act, 1979
(d)who has been sentenced by a court to imprisonment for an offence which, in the opinion of the Council, involves moral turpitude or indicates such a defect of character as would render the entry or continuance of his name in the register undesirable, the sentence not having been subsequently reversed in appeal or revision, or remitted by an order which the Government is empowered to make in that behalf, or
