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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Rajasthan - Subsection

Section 42(1)(a) in The Rajasthan Indian Medicine Act, 1953

(a)who has been sentenced by a Criminal Court in India to imprisonment for an offence declared by the State Government to involve such moral turpitude as would render the entry or continuance of his name in the register or list undesirable, or