Section 31 in The M.P. Ayurvigyan Parishad Adhiniyam, 1987
31. Repeal and other consequences.
- As from the date of commencement of this Act, the following consequences shall ensue, namely:-(a)the Central Province and Berar Medical Registration Act, 1916 (No. 1 of 1916), and the Madhya Pradesh Statutory Bodies (Regional (Constitution) Act, 1956 (XVII of 1956), in so far as it relates to the said Act, the Madhya Bharat Medical Practitioners Registration Act, 1954 (No. 16 of 1954) and the Medical Practitioners Registration Act, 1935 (Bhopal Act VII of 1935), in so far as it relates to registered practitioners practising medicine as defined in clause (c) of Section 2 shall stand repealed;(b)the Mahakoshal Medical Council, the Madhya Bharat (Region) Medical Council and the Medical Council established under Section 3 of the Medical Practitioners Registration Act, 1935 (Bhopal Act VII of 1935) shall stand dissolved;(c)all assets and liabilities of the Councils referred to in clause (b) shall belong to and be deemed to be the assets and liabilities of the Council established or deemed to be established under Section 3;(d)all records and papers belonging to the Councils referred to in clause (b) shall vest in and be transferred to the Council established or deemed to be established under Section 3.
