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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(3)(ii) in The Rehabilitation Council Of India Act, 1992

(ii)that he has been convicted of any offence or has been guilty of any infamous conduct in any professional respect, or has violated the standards of professional conduct and etiquette or the code of ethics prescribed under sub-section (1) which, in the opinion of the Council, renders him unfit to be kept in the Register.