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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(1)(b) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

(b)whom the Board after enquiry, which may at the discretion of the Board be held in camera, found guilty of professional misconduct by a majority of two-thirds of the members present and voting at the meeting;