Section 41(1) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000
(1)The Council may, after giving the person concerned a reasonable opportunity of being heard and enquiring into his objections, if any, order that any entry in the State Register which in the opinion of the Council, has been fraudulently or incorrectly made or brought about, be cancelled or amended.
