Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(1)(b) in United Provinces Medical Act, 1917

(b)whom the Council after inquiry (at which an 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 Council be held, in camera) has found guilty by a majority of two-thirds of the members present and nothing at the meeting of infamous conduct in any [professional respect] [See. No . 329.d. /March 28, 1923 in Gaz. 1923. Pt.I. p. 366.].