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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(2)(d) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

(d)to reprimand a registered or enlisted practice her, or to suspend or remove him from the State register of practitioners or from the list, as the case may be, or to take such other disciplinary action against him as may, in the opinion of the Board, be necessary or expedient.