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[Cites 0, Cited by 1] [Section 25(1)] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(1)(b) in The Orissa Homoeopathic Act, 1956

(b)whom the Board after inquiry has found guilty of professional misconduct or other infamous conduct by a majority of at least two-thirds of the members present and voting in the meeting specially convened for the purpose :