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

State of Maharashtra - Subsection

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

(ii)conviction under the Army Act, 1950, of the registered practitioner subject to military law for an offence 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