Section 28(5) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
(5)The Registrar shall, as soon as may be after the expiry of the period specified in sub-section (2) [x x x] [Omitted by M. P. Act No. 6 to 1975 (w.e.f. 29-3-1975).] thereunder, publish the list of persons prepared under sub-section (1) in the Gazette and the publication of such list shall be conclusive evidence of the eligibility of the person included therein to the privileges to which he is entitled under sub-section (4).
