Section 31(a) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987
(a)the Central Province and Berar Medical Registration Act, 1916 (No. 1 of 1916), and the Madhya Pradesh Statutory Bodies (Regional (Constitution) Act, 1956 (XVII of 1956), in so far as it relates to the said Act, the Madhya Bharat Medical Practitioners Registration Act, 1954 (No. 16 of 1954) and the Medical Practitioners Registration Act, 1935 (Bhopal Act VII of 1935), in so far as it relates to registered practitioners practising medicine as defined in clause (c) of Section 2 shall stand repealed;
