Section 28(6) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
(6)[ An enlisted practitioner shall, on completion of thirty years of regular practice of medicine in Ayurvedic or Unani System of medicine or Naturopathy in the State and attainment of the age of 48 years, be eligible for enrolment on the State Register of Practitioners and the provisions of Section 25 shall mutatis mutandis apply to such enrolment.] [Inserted by M. P. Act No. 6 of 1975 (w.e.f. 29-3-1975).]
