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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(2) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000

(2)The Council may direct the removal for ever, or for a specified period from the State Register, the name of any Registered Paramedical Practitioner for the same reason for which registration may be prohibited by the Council under Section 40.