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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(1)(a) in The Orissa Ayurvedic Medicine Act, 1960

(a)who has been sentenced by a Criminal Court to imprisonment for an offence declared by the Government to involve such moral turpitude as would render the entry or continuance of his name in the register undesirable; or