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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(1)(b) in The Rajasthan Homoeopathic Medicine Act, 1969

(b)whom the Board or a committee of the Board specially authorised for the purpose, after enquiry (at which an opportunity has been given to him to be heard in his defence and to appear either in person or by counsel) 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-third of the members present and voting at the meeting.