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] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(1) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000

(1)Save as provided in this Act, no person shall practice or hold himself out, whether directly or indirectly as practising habitually for personal gain as a Paramedical Practitioner within the State.