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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] State of Kerala - Subsection Section 49(c) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018 (c)has been convicted for an offence which, in the opinion of the Government involves moral turpitude or financial irregularities; or
