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

State of Odisha - Subsection

Section 21(3)(b) in The Orissa Veterinary Practitioners Act, 1969

(b)whom the Council, after due inquiry, which may, in the discretion of the President, be held in camera, finds guilty, by a majority of two-thirds of the members present and voting, of infamous conduct in his professional capacity :