Section 44(2)(ii) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

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State of Madhya Pradesh - Subsection

Section 44(2)(ii) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

(ii)institutions authorised under Section 22 of the Central Provinces and Berar Ayurvedic and Unani Practitioners Act, 1947 (4 of 1948) or affiliated to the Madhya Bharat Indian Medicine Board shall continue to function till the last batch of such persons would in the normal course appear for the examination and for a period of one year thereafter,

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State of Madhya Pradesh - Subsection

Section 44(2)(ii) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970