Section 10(d) in The Punjab Homeopathic Practitioners Act, 1965
(d)who has been sentenced by a Court to imprisonment for an offence which, in the opinion of the Council, involves moral turpitude or indicates such a defect of character as would render the entry or 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 State Government is empowered to make in that behalf; or
