Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Madhya Pradesh - Subsection

Section 42(2)(h) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

(h)the manner in which the fact of removal of the name of a registered practitioner from the State Register of Practitioners shall be published under sub-section (4) of Section 21;