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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(1)(a) in The Gujarat Homoeopathic Act, 1963

(a)If a registered practitioner has been, after due inquiry held by the Council in the prescribed manner, found guilty of any misconduct, the Council may-
(i)issue a letter of warning to such practitioner, or
(ii)direct the name of such practitioner either to be removed from the register for such period as may be specified in the direction, or to be removed from the register permanently.