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State of Madhya Pradesh - Section

Section 38 in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973

38. Registration of the practitioners of dissolved Board.

- All registered practitioners registered under any of the repealed Acts specified under Section 44 of the Act, if possess the requisite qualification on the date of establishment of the Board shall be given a certificate after their names have been registered under Rule 35 but before obtaining the certificate, old registration certificate shall have to be sent to the Registrar.