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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Madhya Pradesh - Subsection

Section 46(1)(g) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000

(g)
(i)the manner to hear and decide appeals from the decision of the Registrar under clause (b) of sub-section (2) of Section 23;
(ii)the code of ethics for regulating the professional conduct under clause (c) of sub-section (2) of Section 23;