Section 10(d) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003
(d)who has been sentenced by a Court to imprisonment for an offence which, in the opinion of the Board involves moral turpitude or indicates such a defect or character as would render the entry of continuance of his name in the Register undesirable, the sentence not having been subsequently reversed in appeal or revision, or remitted by an order which the Government is empowered to make in that behalf; or
