Section 6(2)(d) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

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State of Madhya Pradesh - Subsection

Section 6(2)(d) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

(d)if he has been convicted by a criminal Court of an offence punishable with imprisonment for more than six months and which punishment has thereafter neither been set aside nor remitted and such person has not been exempted from the disqualification caused by such punishment by an order of the State Government; or

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State of Madhya Pradesh - Subsection

Section 6(2)(d) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970