Section 22(1)(b) in The Maharashtra Medical Council Act, 1965

[Cites 0, Cited by 1] [Section 22(1)] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(1)(b) in The Maharashtra Medical Council Act, 1965

(b)direct the name of such practitioner-

(i)to be removed from the register for such period as may be specified in the direction, or

(ii)to be removed from the register permanently.