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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(4) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

(4)A registered practitioner shall be eligible to hold any appointment as a physician, surgeon or other medical officer in any Ayurvedic or Unani or Naturopathy Dispensary, Hospital, infirmary or lying in Hospital supported by or receiving a grant from the State Government and treating patients according to the Ayurvedic or Unani System of Medicine or Naturopathy in any public establishment, body or institution in which such system of medicine is practised.