Section 28(3) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
(3)The Board shall, after making enquiry-(a)[x x x] [Omitted by M. P. Act No. 6 of 1975 (w.e.f. 1-2-1971).](b)with respect to the persons falling under clause (b) of sub-section (1) as to the fact of their practising medicine in Ayurvedic or Unani System of Medicine or Naturopathy in the State as stated in the said clause; and on being satisfied that the applicant fulfils the requirements set out [in clause (b) of sub-section (1)] [Substituted by M. P. Act No. 6 of 1975 (w.e.f. 1-2-1971).];incorporate the name of the applicant in the list.
