Section 37 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
37. [ Amendment of Schedule. [Substituted by Madhya Pradesh Act No. 13 of 1977 (w.e.f. 14-7-1977).]
- Any University, Board or Institution in India which grants a medical qualification in Ayurvedic and Unani Systems of medicine or Naturopathy not included in the Schedule may apply to the State Government to have such qualification recognised and the State Government, after consulting the Board may, by notification, amend the Schedule so as to include such qualification therein and any such notification may also direct that such medical qualification shall be a recognised qualification when granted after a specified date.]
