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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(1)(b) in Andhra Pradesh Para Medical Board Act, 2006

(b)he has been convicted of any offence under this Act or has been guilty of the infamous conduct in the profession which, in the opinion of the Board, render him unfit to be on the rolls of the register.