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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(1)(b) in The United Provinces Indian Medicine Act, 1939

(b)whom the Board or a Committee specially authorised for the purpose after enquiry (at which opportunity has been given to him to be heard in his defence and to appear either in person or by counsel, Vakil, pleader or attorney, and which may, in the discretion of the Board, be held, in camera, has found guilty of professional misconduct or other infamous conduct by a majority of at least two-thirds of the members present and voting at the meeting.