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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(1)(b) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

(b)who have been in regular practice of medicine in Ayurvedic or Unani System of medicine or Naturopathy in the State for a period of not less than 5 years, immediately before the date specified under sub-section (1) of Section 3 (hereinafter in this Section referred to as the "specified date") and such practice has been the sole means of earning their livelihood and who are not eligible for registration under this Act or are not deemed to be enrolled on the State Register of Practitioners under clause (e) of sub-section (1) of Section 44.