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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(1)(ii) in The Maharashtra Medical Council Act, 1965

(ii)the conviction under the Army Act, 1950, of a 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 original by Maharashtra 12 of 1984, Section 5.]; or