Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 39 in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973

39. Removal of the practitioners name from the State Register of practitioners.

- Registrar shall arrange to publish in the largely circulated daily paper for the removal of registered practitioners name under sub-section (4) of Section 21 of the Act for the reasons given in writing and if no reply has been received from such practitioner within six months the Registrar shall remove his name from the Register of the practitioners.