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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(1)(b) in The Punjab Ayurvedic and Unani Practitioners Act, 1963

(b)whom the Board after proper enquiry either made by itself or by a Committee appointed for the purpose by the Board from out of its members, has found guilty of professional misconduct or other infamous conduct by a majority of at least two-thirds of the members present and voting at the meeting of the Board.