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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(2)(ii) in The Punjab Nurses Registration Act, 1932

(ii)the Council may refuse to permit the registration of any person who has been convicted of any such offence as implies in the opinion of the Council any defect of character such as would render him unfit for duty or who, after an enquiry at which opportunity has been given to such person to be heard in person or by pleader, has been held by the Council to have been guilty of any professional misconduct or [ - ] [The words 'in the case of a person applying under clause (c) or clause (d) of sub-section (1) is held by the Council', omitted by Punjab Act 16 of 1953, Section 11(b)(ii).] not to possess satisfactory professional qualifications;