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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(1)(a) in United Provinces Medical Act, 1917

(a)who has been sentenced by a criminal court to imprisonment for an offence indicating in the opinion of the Council such a defect in character as would render the entry or continuance of his name in the register undesirable, or