Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(3)(b) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

(b)with respect to the persons falling under clause (b) of sub-section (1) as to the fact of their practising medicine in Ayurvedic or Unani System of Medicine or Naturopathy in the State as stated in the said clause; and on being satisfied that the applicant fulfils the requirements set out [in clause (b) of sub-section (1)] [Substituted by M. P. Act No. 6 of 1975 (w.e.f. 1-2-1971).];