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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(1)(a) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

(a)who has been sentenced by a Criminal Court to imprisonment for an offence indicating in the opinion of the Board such a defect in the character as would render the enrolment or continuance of his name in the register or list, as the case may be, undesirable; or