Section 41 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
41. Exemption from serving on inquest.
- Notwithstanding anything in any other law for the time being in force every registered practitioner shall be exempted if he so desires, from serving on any inquest or as a juror or assessor under the [Code of Criminal Procedure, 1898 (5 of 1898)] [See Now Code of Criminal Procedure, 1973 (2 of 1974).].
