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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(e) in The Punjab Homeopathic Practitioners Act, 1965

(e)who has been found guilty, by a majority of two-third, of the members of the Council present and voting at the meeting thereof, of infamous conduct in any professional respect after enquiry by the Council at which an opportunity has been given to such person to be heard in his defence either personally or through a representative; or