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

Union of India - Subsection

Section 36(1)(b) in THE NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSIONS ACT, 2021

(b)that he has been convicted of an offence involving moral turpitude and punishable with imprisonment or has been guilty of any infamous conduct in any professional respect or has violated the standards of professional conduct and etiquette or the code of ethics which in the opinion of the