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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(1)(i) in Maharashtra Homoeopathic Practitioners' Act, 1960

(i)conviction of the registered practitioner by a criminal court for an offence which involves moral turpitude and which is cognizable within the meaning of the [Code of Criminal Procedure, 1973] [These words were substituted for the words 'Code of Criminal Procedure, 1898', ibid, Section 24(a)(ii).] or