Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Punjab - Subsection Section 4(b) in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963 (b)has been convicted of such offence involving moral turpitude as the State Government may, by notification, specify,
