Section 29(2) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
(2)The Board may direct the removal altogether or for a specified period from the State Register of Practitioners or the list, as the case may be, of the name of any registered practitioner or an enlisted practitioner under sub-section (1).
