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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(3)(e) in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964

(e)if he refuses to act or becomes incapable of acting or has been declared by a competent court to be an insolvent or to be of unsound mind or has been convicted of any such offence, or subjected by a competent court to any such order, as implies a defect of character: