Section 44(2) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
(2)Notwithstanding the repeal of the enactments mentioned in clause a) of sub-section (1), all persons who were immediately before the date specified under sub-section (1) of Section 3, pursuing any course of study prescribed for a qualifying examination as defined in clause (9) of Section 2 of the Central Provinces and Berar Ayurvedic and Unani Practitioners Act, 1947 (4 of 1948) or any course of study prescribed under Section 32 of the Madhya Bharat Indian Medicine Act, Samvat 2007 (No. 28 of 1952) shall be entitled to pursue the same and appear for the examination for which they were preparing and for that purpose, notwithstanding anything contained in this Act,-(i)the Board established under Section 3 shall exercise all the powers and discharge all the functions of the Board dissolved under clause (b) of sub-section (1); and(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the normal course appear for the examination and for a period of one year thereafter,as if the said Acts had not been repealed and the Board established under Section 3 were the Board constituted under the said repealed Acts.
